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[Cites 0, Cited by 2] [Section 44AE] [Entire Act]

Union of India - Subsection

Section 44AE(4) in The Income Tax Act, 1961

(4)[ The written down value of any asset used for the purpose of the business referred to in sub-section (1) shall be deemed to have been calculated as if the assessee had claimed and had been actually allowed the deduction in respect of the depreciation for each of the relevant assessment years.