(5)For the purposes of this section,––(a)the "net worth" shall be the "aggregate value of total assets" of the undertaking or division, as reduced by the value of its liabilities as appearing in the books of account, and for computing net worth, any change in the value of assets due to revaluation shall be ignored;(b)the "aggregate value of total assets" shall,—(i)for depreciable assets, be the written down value of the block of assets determined under section 41(1)(c);(ii)for capital asset being goodwill of a business or profession, which was not acquired by the assessee by purchase from a previous owner, be nil;(iii)for capital assets for which the entire expenditure has been allowed or is allowable as a deduction under section 46, be nil; and(iv)for other assets, be the book value.
