80Q. [ Deduction in respect of profits and gains from the business of publication of books. [ Inserted by Act 49 of 1991, Section 35 (w.e.f. 1.4.1992).]
(1)Where in the case of an assessee the gross total income of the previous year relevant to the assessment year commencing on the 1st day of April, 1992, or to any one of the four assessment years next following that assessment year, includes any profits and gains derived from a business carried on in India of printing and publication of books or publication of books, there shall, in accordance with and subject to the provisions of this section, be allowed, in computing the total income of the assessee, a deduction from such profits and gains of an amount equal to twenty per cent. thereof.(2)In a case where the assessee is entitled also to the deduction under section 80-HH or section 80-HHA or section 80-HHC or section 80-I or section 80-IA or section 80-J or section 80-P, in relation to any part of the profits and gains referred to in sub-section (1), the deduction under sub-section (1) shall be allowed with reference to such profits and gains included in the gross total income as reduced by the deductions under section 80-HH, section 80-HHA, section 80-HHC, section 80-I, section 80-IA, section 80-J and section 80-P.(3)For the purposes of this section, "books" shall not include newspapers, journals, magazines, diaries, brochures, tracts, pamphlets and other publications of a similar nature by whatever name called. ] [ Inserted by Act 21 of 2006, Section 19 (w.e.f. 1.4.2007).]
