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[Cites 0, Cited by 0] [Section 229] [Entire Act]

Union of India - Subsection

Section 229(6) in The Income Tax Act, 2025

(6)For the purposes of this Act, the depreciation on the block of qualifying assets and block of other assets so created shall be allowed as if such written down value referred to in sub-section (2) had been brought forward from the preceding tax year.