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[Cites 0, Cited by 0] [Section 115VK] [Entire Act]

Union of India - Subsection

Section 115VK(2) in The Income Tax Act, 1961

(2)The written down value of the block of assets, being ships, as on the first day of the first previous year, shall be divided in the ratio of the book written down value of the qualifying ships (hereafter in this section referred to as the qualifying assets) and the book written down value of the non-qualifying ships (hereafter in this section referred to as the other assets).