(1)Notwithstanding anything to the contrary contained in sections 28 to 43-C, in the case of an assessee, who owns not more than ten goods carriages ] [Inserted by Act 41 of 1975, Section 11 (w.e.f. 1.4.1976).][at any time during the previous year] [ Inserted by Act 32 of 2003, Section 24 (w.e.f. 1.4.2004).][and who is engaged in the business of plying, hiring or leasing such goods carriages, the income of such business chargeable to tax under the head "Profits and gains of business or profession" shall be deemed to be the aggregate of the profits and gains, from all the goods carriages owned by him in the previous year, computed in accordance with the provisions of sub-section (2).] [Inserted by Act 32 of 1994, Section 16 (w.e.f. 1.4.1994).]
