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[Cites 0, Cited by 0] [Section 50B(3)] [Section 50B] [Entire Act]

Union of India - Subsection

Section 50B(3)(a) in The Income Tax Act, 1961

(a)in the case of depreciable assets, the written down value of the block of assets determined in accordance with the provisions contained in sub-item (C) of item (i) of sub-clause (c) of clause (6) of section 43;