Section 72A(7)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 72A(7)] [Section 72A] [Entire Act]

Union of India - Subsection

Section 72A(7)(b) in The Income Tax Act, 1961

(b)"unabsorbed depreciation" means so much of the allowance for depreciation of the predecessor firm or the proprietary concern or the private company or unlisted public company before conversion into limited liability partnership or the amalgamating company or the demerged company, as the case may be, which remains to be allowed and which would have been allowed to the predecessor firm or the proprietary concern or the company or amalgamating company or demerged company, as the case may be, under the provisions of this Act, if the reorganisation of business or conversion or amalgamation or demerger had not taken place;

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Union of India - Subsection

Section 72A(7)(b) in The Income Tax Act, 1961