Section 70(1)(g) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(1)(g) in The Income Tax Act, 2025

(g)in a scheme of amalgamation, to him of a capital asset being a share or shares held in an Indian company by the amalgamating foreign company to the amalgamated foreign company, if—

(i)at least 25% of the shareholders of the amalgamating foreign company continue to remain shareholders of the amalgamated foreign company; and

(ii)such transfer does not attract tax on capital gains in the country, in which the amalgamating company is incorporated;

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Union of India - Subsection

Section 70(1)(g) in The Income Tax Act, 2025