Section 41(1)(iv) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

(iv)[ where there has been a demerger, the resulting company.] [ Inserted by Act 27 of 1999, Section 24 (w.e.f. 1.4.2000).]

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