In section 43B of the Income-tax Act, after Explanation 4, the following Explanation shall be inserted, namely:––"as further adjusted by,-(A)the increase or the reduction referred to in item (i), not being increase on account of acquisition of goodwill of a business orprofession;(B)the reduction by an amount which is equal to the actual cost of the goodwill falling within that block as decreased by-(a)the amount of depreciation actually allowed to the assessee under this Act or under the corresponding provisions of the Indian Income-tax Act, 1922 for such goodwill in respect of any previous year relevant to the assessment year commencing before the 1st day of April, 1988; and(b)the amount of depreciation that would have been allowable to the assessee for such goodwill for any assessment year commencing on or after the 1st day of April, 1988 as if the goodwill was the only asset in the relevant block of assets, in respect of the previous year relevant to the assessment year commencing on the 1o1 day of April 2021, in a case where the goodwill of a business or profession was part of the block of assets on which depreciation was obtained by the assessee for the immediate preceding previous year, so however that the amount of such reduction does not exceed the written down value.".
