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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3)(b) in The Income Tax Act, 2025

(b)when any building, machinery, plant or furniture is partly, or not wholly and exclusively, used for the purposes of the business or profession, the deduction under clause (a) shall be restricted to the fair proportionate part thereof as determined by the Assessing Officer, having regard to the usage of such building, machinery, plant or furniture for the purposes of the business or profession;