Section 32(1)(iia) in The Income Tax Act, 1961

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Union of India - Subsection

Section 32(1)(iia) in The Income Tax Act, 1961

(iia)in the case of any new machinery or plant (other than ships and aircraft), which has been acquired and installed after the 31st day of March, 2005, by an assessee engaged in the business of manufacture or production of any article or thing or in the business of generation, transmission or distribution of power, a further sum equal to twenty per cent of the actual cost of such machinery or plant shall be allowed as deduction under clause (ii) :

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Union of India - Subsection

Section 32(1)(iia) in The Income Tax Act, 1961