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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

Union of India - Subsection

Section 5B(a) in Income Tax Rules, 1962

(a)in the case of any such ship-
(i)where the ship is acquired by the assessee at any time before the expiry of seven years from the date she was built, thirty per cent of the actual cost of the ship to the assessee ; and
(ii)in any other case, twenty per cent of the actual cost of the ship to the assessee ;