Section 115BAA(2)(iv) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115BAA(2)(iv) in The Income Tax Act, 1961

(iv)by claiming the depreciation, if any, under any provision of section 32, except clause (iia) of sub-section (1) of the said section, determined in such manner as may be prescribed.

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Union of India - Subsection

Section 115BAA(2)(iv) in The Income Tax Act, 1961