Section 35(2B)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 4] [Section 35(2B)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2B)(c) in The Income Tax Act, 1961

(c)Where a deduction is allowed for any previous year under this sub-section in respect of expenditure represented wholly or partly by an asset, no deduction shall be allowed in respect of that asset under clause (ii) of sub-section (1) of section 32 for the same or any subsequent previous year.

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Union of India - Subsection

Section 35(2B)(c) in The Income Tax Act, 1961