(4)For the purposes of sub-section (2), the book written down value of the block of qualifying assets and the block of other assets shall be computed in the following manner, namely:-(a)the book written down value of each qualifying asset and each other asset as on the first day of the previous year and which form part of the block of assets to be divided shall be determined by taking the book written down value of each asset appearing in the books of account as on the last day of the preceding previous year:Provided that any change in the value of the assets consequent to their revaluation after the date on which the Finance (No. 2) Bill, 2004 receives the assent of the President shall be ignored;(b)the book written down value of all the qualifying assets and other assets shall be aggregated; and(c)the ratio of the aggregate book written down value of the qualifying assets to the aggregate book written down value of the other assets shall be determined.
