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

Union of India - Subsection

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

(b)in the case of any such machinery or plant installed after the 31st day of March, 1964-
(i)where it is installed before the 1st day of April, 1966, for the purposes of business of mining coal, twenty per cent of the actual cost of the machinery or plant to the assessee ; and
(ii)in any other case, ten per cent of the actual cost of the machinery or plant to the assessee.