(8C)[Subject to the provisions of clause (ii) of sub-section (3), where a deduction has been allowed to an assessee under sub-section (1) in any assessment year, no deduction shall be allowed to the assessee under section 32-AB in the said assessment year (hereinafter referred to as the initial assessment year) and a block of further period of four years beginning with the assessment year immediately succeeding the initial assessment year.] [ Substituted by Act 3 of 1989, Section 6, for sub-Section (8-C) (w.e.f. 1.4.1989).]
