(2)Where a feature film is acquired by the film distributor in any previous year and in such previous year-(a)the film distributor sells all rights of exhibition of the film, the entire cost of acquisition of the film shall be allowed as a deduction in computing the profits and gains of such previous year; or(b)the film distributor,-(i)himself exhibits the film on a commercial basis in all or some of the areas; or(ii)sells the rights of exhibition of the film in respect of some of the areas; or(iii)himself exhibits the film on a commercial basis in certain areas and sells the rights of exhibition of the film in respect of all or some of the remaining areas,and the film is released for exhibition on a commercial basis at least ninety days before the end of such previous year, the entire cost of acquisition of the film shall be allowed as a deduction in computing the profits and gains of such previous year.
