(4)Where the business of any undertaking carried on in India is discontinued in any tax year by reason of extensive damage to, or destruction of, any building, machinery, plant or furniture owned by the assessee and used for the purposes of such business as a direct result of—(a)flood, typhoon, hurricane, cyclone, earthquake or other convulsion of nature; or(b)riot or civil disturbance; or(c)accidental fire or explosion; or(d)action by an enemy or action taken in combating an enemy (whether with or without a declaration of war),and thereafter, at any time before the expiry of three years from the end of such tax year, the business of such undertaking is re-established, re-constructed or revived by the assessee, the condition referred to in sub-section (3)(a) shall not apply to such undertaking which is so re-established, reconstructed or revived.
