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[Section 47(v)] [Section 47] [Complete Act]
Central Government Act
Section 47(v)(a) in The Income- Tax Act, 1995
(a) the whole of the share capital of the subsidiary company is held by the holding company, and
1. Prior to the omission, clause (ii) read as under:" (ii) any distribution of capital assets on the dissolution of a firm, body of individuals or other association of persons;"
2. Inserted by the Finance Act, 1965, w. e. f. 1- 4- 1965.