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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(1) in The Assam Agricultural Income-Tax Rules, 1939

(1)For the purpose of obtaining an allowance for depreciation under clauses (h) and (n) of Section 7 and clause (iv)(a) of sub- Section (2) of Section 8 the assessee shall furnish particulars to the Assam Agricultural Income-tax Officer in the following Form :
Description of building, machinery, plant,implements, furniture or other capital assets purchased orconstructed Written down value Capital expenditure during the year foradditions, alterations, improvements and extensions
1 2 3
     
Date from which the additions, etc., referred toin column 3 have been used for the purpose of agriculture Particulars (including Original Cost depreciationallowed and value realised by sale or scrap value) of obsoleteassets sold or discarded during the year with dates on whichfirst brought into use and sold or discarded Remarks
4 5 6