(7)[The deduction] [ Substituted by Act 20 of 2002, Section 33, for " Where the assessee is a person other than a company or a cooperative society, the deduction" (w.e.f. 1.4.2003).] under sub-section (1) from profits and gains derived from an [undertaking] [ Substituted by Act 14 of 2001, Section 44, for certain words (w.e.f. 1.4.2002).] shall not be admissible unless the accounts of the [undertaking] [Substituted by Act 14 of 2001, Section 44, for certain words (w.e.f. 1.4.2002).] for the previous year relevant to the assessment year for which the deduction is claimed have been audited by an accountant, as defined in the Explanation below sub-section (2) of section 288, and the assessee furnishes, alongwith his return of income, the report of such audit in the prescribed form duly signed and verified by such accountant.
