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[Cites 0, Cited by 12] [Section 35(2)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2)(i) in The Income Tax Act, 1961

(i)in a case where such capital expenditure is incurred before the 1st day of April, 1967, one-fifth of the capital expenditure incurred in any previous year shall be deducted for that previous year; and the balance of the expenditure shall be deducted in equal instalments for each of the four immediately succeeding previous years ;