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[Cites 0, Cited by 0] [Section 90(4)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(4)(b) in The Income Tax Act, 2025

(b)the assessee has obtained a deduction on account of depreciation under section 32(1) of the Income-tax Act, 1961 in a tax year preceding the tax year commencing on the 1st April, 2020,then the total amount of depreciation obtained before the tax year commencing on the 1st April, 2020 shall be reduced from the amount of purchase price.