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[Cites 0, Cited by 0] [Section 9B] [Entire Act]

Union of India - Subsection

Section 9B(4) in Income Tax Rules, 1962

(4)Where during the previous year in which a feature film is acquired by the film distributor, he does not himself exhibit the film on a commercial basis or does not sell the rights of exhibition of the film, no deduction shall be allowed in respect of the cost of acquisition of the film in computing the profits and gains of such previous year; and the entire cost of acquisition shall be carried forward to the next following previous year and allowed as a deduction in that year.