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[Cites 0, Cited by 3] [Section 205(2)] [Section 205] [Entire Act]

Union of India - Subsection

Section 205(2)(d) in The Companies Act, 1956

(d)as regards any other depreciable asset for which no rate of depreciation has been laid down by [this Act or any rules made thereunder],[on such basis as may be approved by the Central Government by any general order published in the Official Gazette or by any special order in any particular case: [Substituted by Act 65 of 1960, Section 58 (w.e.f. 28.12.1960). ]