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[Cites 0, Cited by 0] [Section 209] [Entire Act]

Union of India - Subsection

Section 209(5) in The Income Tax Act, 2025

(5)Where the assessee acquired Global Depository Receipts or bonds in an amalgamated or resulting company by virtue of his holding Global Depository Receipts or bonds in the amalgamating or demerged company, as the case may be, as per the provisions of sub-section (1), the provisions of that sub-section shall apply to such Global Depository Receipts or bonds.