(2)For the purposes of sub-section (1), an expenditure laid out or expended wholly and exclusively for business or profession by the assessee shall not include any of the following:––(a)an expenditure incurred for any purpose which is an offence or is prohibited by law; or(b)an expenditure incurred on the activities relating to corporate social responsibility referred to in section 135 of the Companies Act, 2013; or(c)an expenditure incurred on advertisement in any souvenir, brochure, tract, pamphlet or the like, published by a political party.
