Section 119(4)(d) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 119(4)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(4)(d) in The Income Tax Act, 2025

(d)to a company, its subsidiary and subsidiary of such subsidiary, if––

(i)the Board of Directors of such company were suspended by the Tribunal on an application moved by the Central Government under section 241 of the Companies Act, 2013 and new directors were appointed by the Central Government under section 242 of the said Act; and

(ii)the change in shareholding of such company and its subsidiary, and subsidiary of such subsidiary has taken place consequent to a resolution plan approved by the Tribunal under section 242 of the Companies Act, 2013 and a reasonable opportunity jurisdictional Principal of being heard was afforded to the Commissioner or Commissioner; or

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Union of India - Subsection

Section 119(4)(d) in The Income Tax Act, 2025