(4)For the purposes of this section, "new asset" means any new plant or machinery (other than a ship or aircraft) but does not include -(a)any plant or machinery, which before its installation by the assessee, was used either within or outside India by any other person;(b)any plant or machinery installed in any office premises or any residential accommodation, including accommodation in the nature of a guest house;(c)any office appliances including computers or computer software;(d)any vehicle; or(e)any plant or machinery, the whole of the actual cost of which is allowed as deduction (whether by way of depreciation or otherwise) in computing the income chargeable under the head "Profits and gains of business or profession" of any previous year.]
