Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act] Union of India - Subsection Section 33(3)(a) in The Income Tax Act, 2025 (a)In case of any block of assets, deduction in respect of depreciation shall be such percentage of its written down value, as may be prescribed;