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[Cites 0, Cited by 0] [Section 32AB(7)] [Section 32AB] [Entire Act]

Union of India - Subsection

Section 32AB(7)(ii) in The Income Tax Act, 1961

(ii)where the sale or transfer of the asset is made in connection with the succession of a firm by a company in the business or profession carried on by the firm as a result of which the firm sells or otherwise transfers to the company any asset and the scheme continues to apply to the company in the manner applicable to the firm.