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[Cites 0, Cited by 232] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(6) in The Income Tax Act, 1961

(6)In this section where any income is required to be applied or accumulated or set apart for application, then, for such purposes the income shall be determined without any deduction or allowance by way of depreciation or otherwise in respect of any asset, acquisition of which has been claimed as an application of income under this section in the same or any other previous year.