Section 54GB(6)(d) in The Income Tax Act, 1961

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Union of India - Subsection

Section 54GB(6)(d) in The Income Tax Act, 1961

(d)"new asset" means new plant and machinery but does not include—

(i)any machinery or plant which, before its installation by the assessee, was used either within or outside India by any other person;

(ii)any machinery or plant installed in any office premises or any residential accommodation, including accommodation in the nature of a guest-house;

(iii)any office appliances including computers or computer software;

(iv)any vehicle; or

(v)any machinery or plant, the whole of the actual cost of which is allowed as a 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:

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Union of India - Subsection

Section 54GB(6)(d) in The Income Tax Act, 1961