Section 35AD(8)(d) in The Income Tax Act, 1961

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Union of India - Subsection

Section 35AD(8)(d) in The Income Tax Act, 1961

(d)any machinery or plant which was used outside India by any person other than the assessee shall not be regarded as machinery or plant previously used for any purpose, if—

(i)such machinery or plant was not, at any time prior to the date of the installation by the assessee, used in India;

(ii)such machinery or plant is imported into India from any country outside India; and

(iii)no deduction on account of depreciation in respect of such machinery or plant has been allowed or is allowable under the provisions of this Act in computing the total income of any person for any period prior to the date of installation of the machinery or plant by the assessee;

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Union of India - Subsection

Section 35AD(8)(d) in The Income Tax Act, 1961