Section 10A(1B)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10A(1B)(a) in The Income Tax Act, 1961

(a)the amount credited to the Special Economic Zone Re-investment Allowance Reserve Account is to be utilised-

(i)for the purposes of acquiring new machinery or plant which is first put to use before the expiry of a period of three years next following the previous year in which the reserve was created; and

(ii)until the acquisition of new machinery or plant as aforesaid, for the purposes of the business of the undertaking other than for distribution by way of dividends or profits or for remittance outside India as profits or for the creation of any asset outside India;

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Union of India - Subsection

Section 10A(1B)(a) in The Income Tax Act, 1961