(b)in the case of a company, not being a company in which the public are substantially interested but being an eligible start-up as referred to in section 80-IAC, the loss incurred in any year prior to the previous year shall be carried forward and set off against the income of the previous year, if, all the shareholders of such company who held shares carrying voting power on the last day of the year or years in which the loss was incurred,-(i)continue to hold those shares on the last day of such previous year; and(ii)such loss has been incurred during the period of seven years beginning from the year in which such company is incorporated:
