(3)The following claims shall not be allowed as application of income under sub-sections (1) and (2):––(a)the deduction or allowance by way of depreciation or otherwise claimed in respect of an asset acquisition of which has been claimed as an application of income in the same or any other tax year under this Part or under any corresponding provision of the Income-tax Act, 1961; or(b)a claim of set off or deduction or allowance of any excess application of any of the years preceding the tax year; or(c)any sum paid as a corpus donation to any other registered non-profit organisation.
