(1)The regular income, as reduced by the application of income as per income under the provisions of section 341 and accumulated or set apart section 342, to the extent of 15% of regular income, shall be considered as deemed accumulated income and where such deemed accumulated income is invested or deposited, it shall be invested or deposited in any of the modes permitted under section 350.(2)The deemed accumulated income under this section shall not be considered as accumulated income for the purposes of section 342.[Similar to Section 11, Section 12, Section 13, Section 115BBC and Section 115BBI from The Income Tax Act, 1961. ]
