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[Cites 0, Cited by 0] [Section 115VK] [Entire Act]

Union of India - Subsection

Section 115VK(1) in The Income Tax Act, 1961

(1)For the purposes of computing depreciation under clause (iv) of section 115-VL, the depreciation for the first previous year of the tonnage tax scheme (hereafter in this section referred to as the first previous year) shall be computed on the written down value of the qualifying ships as specified under sub-section (2).