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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(4)(a) in The Assam Agricultural Income-Tax Act, 1939

(a)In determining the net agricultural income, any amount invested in the setting up of power generation units and industrial units within the State of Assam other than tea plantation and manufacturing shall be allowed as deduction to the assessee for his agricultural income, provided the same has not already been allowed as deduction under any other provisions of this Act or under any provisions of the Income Tax Act, 1961 or the same has not been received as any subsidy or grant by the assessee from the Government of India or the Government of Assam.