(5A)Where the [Inserted by Act 42 of 1970, Section 8 (w.e.f. 1.4.1971).][undertaking] [ Substituted by Act 18 of 2008, Section 8, for " industrial undertaking" (w.e.f. 1.4.2009).][of an Indian company which is entitled to the deduction under sub-section (1) is transferred, before the expiry of the period specified in sub-section (1), to another company in a scheme of demerger,-(i)no deduction shall be admissible under sub-section (1) in the case of the demerged company for the previous year in which the demerger takes place; and(ii)the provisions of this section shall, as far as may be, apply to the resulting company, as they would have applied to the demerged company, if the demerger had not taken place.
