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[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(6)(d) in Finance Act, 2012

(d)"new asset" means new plant and machinery but does not include -
(i)any machinery or plant which, before its installation by the assessee, was used either within or outside India by any other person;
(ii)any machinery or plant installed in any office premises or any residential accommodation, including accommodation in the nature of a guest-house;
(iii)any office appliances including computers or computer software;
(iv)any vehicle; or
(v)any machinery or plant, the whole of the actual cost of which is allowed as a deduction (whether by way of depreciation or otherwise) in computing the income chargeable under die head "Profits and gains of business or profession" of any previous year.'.