Section 33(8)(d) in The Income Tax Act, 2025

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Union of India - Subsection

Section 33(8)(d) in The Income Tax Act, 2025

(d)the new machinery or plant (not being a ship or an aircraft)—

(i)was not used either within or outside India by any other person before its installation by the assessee;

(ii)is not installed in any office premises or any residential accommodation, including accommodation in the nature of a guest house;

(iii)is not in the nature of any office appliances or road transport vehicle; or

(iv)is not an asset on which the whole of the actual cost is allowed as a deduction (whether by way of depreciation or otherwise) in computing the income under the head "Profits and gains of business or profession" of any tax year.

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Union of India - Subsection

Section 33(8)(d) in The Income Tax Act, 2025