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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(a) in The M.P. State Aid to Industries Rules, 1959

(a)in the case of fixed assets acquired by purchase for cash, such as land, buildings, leasehold, railway siding, plant and machinery, development of property, trade-marks and designs, etc., the price at which these assets were acquired subject to proper deductions for wear and tear; such deductions shall be calculated in the case of buildings, machinery and plant at the rates fixed as allowable depreciations under Section 10 (2) of the Indian Income-tax Act, 1922; appreciable increase or decrease in the market value of the site, machinery and buildings may also be taken into consideration;