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

[Cites 0, Cited by 0] [Section 115VL(1)] [Section 115VL] [Entire Act]

Union of India - Subsection

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

(iv)in computing the depreciation allowance under section 32, the written down value of any asset used for the purposes of the tonnage tax business shall be computed as if the company has claimed and has been actually allowed the deduction in respect of depreciation for the relevant previous years.

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Union of India - Subsection

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