Section 32A(4)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 32A(4)] [Section 32A] [Entire Act]

Union of India - Subsection

Section 32A(4)(a) in The Income Tax Act, 1961

(a)[ for the purposes of acquiring, before the expiry of a period of ten years next following the previous year in which the ship or aircraft was acquired or the machinery or plant was installed, a new ship or a new aircraft or new machinery or plant [other than machinery or plant of the nature referred to in clauses (a), (b) and (d) of ] [Inserted by Act 66 of 1976, Section 8 (w.e.f. 1.4.1976).][the second proviso to sub-section (1)] [ Substituted by Act 3 of 1989, Section 6, for " the proviso" (w.e.f. 1.4.1989).][for the purposes of the business of the undertaking; and [Inserted by Act 66 of 1976, Section 8 (w.e.f. 1.4.1976).]

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Union of India - Subsection

Section 32A(4)(a) in The Income Tax Act, 1961