Section 32A(8B)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 32A(8B)] [Section 32A] [Entire Act]

Union of India - Subsection

Section 32A(8B)(b) in The Income Tax Act, 1961

(b)a new ship or new aircraft acquired or any new machinery or plant installed after the 31st day of March, 1988, but before such date as the Central Government, if it considers necessary or expedient so to do, may, by notification in the Official Gazette, specify in this behalf.]

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Union of India - Subsection

Section 32A(8B)(b) in The Income Tax Act, 1961