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[Cites 0, Cited by 20] [Section 32A(2)] [Section 32A] [Entire Act]

Union of India - Subsection

Section 32A(2)(a) in The Income Tax Act, 1961

(a)a new ship or new aircraft acquired after the 31st day of March, 1976, by an assessee engaged in the business of operation of ships or aircraft;