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

[Cites 0, Cited by 52] [Section 32A(2)] [Section 32A] [Entire Act]

Union of India - Subsection

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

(b)any new machinery or plant installed after the 31st day of March, 1976,-

(i)for the purposes of business of generation or distribution of electricity or any other form of power; or]

(ii)[ in a small scale industrial undertaking for the purposes of business of manufacture or production of any article or thing; or [ Substituted by Act 29 of 1977, Section 9, for sub-Clauses (ii) and (iii) (w.e.f. 1.4.1978).]

(iii)in any other industrial undertaking for the purposes of business of construction, manufacture or production of any article or thing, not being an article or thing specified in the list in the Eleventh Schedule:]

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Union of India - Subsection

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