(2)[ The ship or aircraft or machinery or plant referred to in sub-section (1) shall be the following, namely:-(a)a new ship or new aircraft acquired after the 31st day of March, 1976, by an assessee engaged in the business of operation of ships or aircraft;(b)any new machinery or plant installed after the 31st day of March, 1976,-(i)for the purposes of business of generation or distribution of electricity or any other form of power; or](ii)[ in a small scale industrial undertaking for the purposes of business of manufacture or production of any article or thing; or [ Substituted by Act 29 of 1977, Section 9, for sub-Clauses (ii) and (iii) (w.e.f. 1.4.1978).](iii)in any other industrial undertaking for the purposes of business of construction, manufacture or production of any article or thing, not being an article or thing specified in the list in the Eleventh Schedule:][Provided that nothing contained in clauses (a) and (b) shall apply in relation to,- [Inserted by Act 3 of 1989, Section 6 (w.e.f. 1.4.1989).](i)a new ship or new aircraft acquired, or(ii)any new machinery or plant installed, after the 31st day of March, 1987 but before the 1st day of April, 1988, unless such ship or aircraft is acquired or such machinery or plant is installed in the circumstances specified in clause (a) of sub-section (8-B) and the assessee furnishes evidence to the satisfaction of the Assessing Officer as specified in that clause;](c)[ any new machinery or plant installed after the 31st day of March, 1983, but before the] [Inserted by Act 11 of 1983, Section 11 (w.e.f. 1.4.1984).] [1st day of April, 1987] [ Substituted by Act 23 of 1986, Section 7, for " 1st day of April, 1988" (w.e.f. 1.4.1987).][, for the purposes of business of repairs to ocean-going vessels or other powered craft if the business is carried on by an Indian company and the business so carried on is for the time being approved for the purposes of this clause by the Central Government.] [Inserted by Act 11 of 1983, Section 11 (w.e.f. 1.4.1984).]Explanation. - For the purposes of [this sub-section and sub-sections (2-B), (2-C) and (4)] [ Substituted by Act 11 of 1983, Section 11, for " this sub-Section and sub-Sections (2-B) and (4)" (w.e.f. 1.6.1983).],-
