Section 33A(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 33A(1)] [Section 33A] [Entire Act]

Union of India - Subsection

Section 33A(1)(a) in The Income Tax Act, 1961

(a)the amount of the development allowance shall, in the first instance, be computed with reference to that portion of the actual cost of planting which is incurred during the previous year in which the land is prepared for planting or replanting, as the case may be, and in the previous year next following, and the amount so computed shall be allowed as a deduction in respect of such previous year next following; and

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Union of India - Subsection

Section 33A(1)(a) in The Income Tax Act, 1961