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[Cites 0, Cited by 0] [Section 35AD(8)] [Section 35AD] [Entire Act]

Union of India - Subsection

Section 35AD(8)(e) in The Income Tax Act, 1961

(e)where in the case of a specified business, any machinery or plant or any part thereof previously used for any purpose is transferred to the specified business and the total value of the machinery or plant or part so transferred does not exceed twenty per cent of the total value of the machinery or plant used in such business, then, for the purposes of clause (ii) of sub-section (2), the condition specified therein shall be deemed to have been complied with;