(3)Any interest paid by a member on capital borrowed by him for the purposes of investment in the association or body shall, in computing his share chargeable under the head "Profits and gains of business or profession" in respect of his share in the income of the association or body, be deducted from his share.Explanation. - In this section, "paid" has the same meaning as is assigned to it in clause (2) of section 43.] [Inserted by Act 18 of 1992, Section 35 (w.e.f. 1.4.1993).]
