(4)(i)["scientific research" means any activities for the extension of knowledge in the fields of natural or applied science including agriculture, animal husbandry or fisheries; ] [ Substituted by Act 19 of 1968, Section 30 and Schedule III, for sub-Clause (i) (w.e.f. 1.4.1969).](ii)references to expenditure incurred on scientific research include all expenditure incurred for the prosecution, or the provision of facilities for the prosecution, of scientific research, but do not include any expenditure incurred in the acquisition of rights in, or arising out of, scientific research;(iii)references to scientific research related to a business or class of business include-(a)any scientific research which may lead to or facilitate an extension of that business or, as the case may be, all businesses of that class;(b)any scientific research of a medical nature which has a special relation to the welfare of workers employed in that business or, as the case may be, all businesses of that class;
