Section 32AB(2)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 32AB(2)] [Section 32AB] [Entire Act]

Union of India - Subsection

Section 32AB(2)(ii) in The Income Tax Act, 1961

(ii)[ "new ship" or "new aircraft" includes a ship or aircraft which before the date of acquisition by the assessee was used by any other person, if it was not at any time previous to the date of such acquisition owned by any person resident in India; [ Substituted by Act 11 of 1987, Section 7, for Clause (ii) (w.r.e.f. 1.4.1987).]

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Union of India - Subsection

Section 32AB(2)(ii) in The Income Tax Act, 1961