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[Cites 0, Cited by 0] [Section 46(9)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(9)(b) in The Income Tax Act, 2025

(b)is used for the purpose other than specified business during the period referred to in clause (a), and is not chargeable to tax under section 26(2)(k), then the total amount of deduction so claimed and allowed in one or more tax years, as reduced by the amount of depreciation allowable under section 33, as if no deduction under this section was allowed, shall be deemed to be the income chargeable under the head "Profits and gains of business or profession" of the tax year in which the asset is so used.