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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(4) in The Income Tax Act, 2025

(4)The allowable deduction under sub-section (1) in respect of aggregate of expenditure referred to in sub-section (2) shall be restricted to 5%—
(a)of the cost of the project; or
(b)of the capital employed in the business of the company, where the assessee is an Indian company, at its option.