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[Cites 0, Cited by 0] [Section 44ADA] [Entire Act]

Union of India - Subsection

Section 44ADA(3) in The Income Tax Act, 1961

(3)The written down value of any asset used for the purposes of profession 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.