Section 33(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 28] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(b) in The Income Tax Act, 1961

(b)The sum referred to in clause (a) shall be,-

(A)in the case of a ship, forty per cent. of the actual cost thereof to the assessee;

(B)in the case of machinery or plant,-

(i)where the machinery or plant is installed for the purposes of business of construction, manufacture or production of any one or more of the articles or things specified in the list in the Fifth Schedule,-

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Union of India - Subsection

Section 33(1)(b) in The Income Tax Act, 1961