(2B)[Where any new machinery or plant is installed after the 30th day of June, 1977, [but before the 1st day of April, 1987] [Inserted by Act 29 of 1977, Section 9 (w.e.f. 1.4.1978).] [, for the purposes of business of manufacture or production of any article or thing and such article or thing-(a)is manufactured or produced by using any technology (including any process) or other know-how developed in, or(b)is an article or thing invented in, a laboratory owned or financed by the Government, or a laboratory owned by a public sector company or a University or by an institution recognised in this behalf by the prescribed authority, the provisions of sub-section (1) shall have effect in relation to such machinery or plant as if for the words "twenty-five per cent.", the words "thirty-five per cent." had been substituted, if the following conditions are fulfilled, namely,-(i)the right to use such technology (including any process) or other know-how or to manufacture or produce such article or thing has been acquired from the owner of such laboratory or any person deriving title from such owner;(ii)the assessee furnishes, alongwith his return of income for the assessment year for which the deduction is claimed, a certificate from the prescribed authority to the effect that such article or thing is manufactured or produced by using such technology (including any process) or other know-how developed in such laboratory or is an article or thing invented in such laboratory; and(iii)the machinery or plant is not used for the purpose of business of manufacture or production of any article or thing specified in the list in the Eleventh Schedule.Explanation. - For the purposes of this sub-section,-(a)"laboratory financed by the Government" means a laboratory owned by any body [including a society registered under the Societies Registration Act, 1860 (21 of 1860), and financed wholly or mainly by the Government;](b)[* * *] [ Clause (b) omitted by Act 11 of 1987, Section 74 (w.e.f. 1.4.1987).](c)[ "University" means a University established or incorporated by or under a Central, State or Provincial Act and includes an institution declared under section 3 of the University Grants Commission Act, 1956 (3 of 1956), to be a University for the purposes of that Act.] [ <SPAN class=amd2><A TITLE =]
