(1)(a)A deduction shall be allowed for any expenditure, being in the nature of––(i)capital expenditure, but not on acquisition of land which is acquired as such or as part of any property; or(ii)revenue expenditure, incurred on scientific research related to the business of the assessee subject to provisions of this section.(b)A deduction shall also be allowed under this sub-section in respect of the aggregate of expenditure (not being in the nature of capital expenditure), related to business, incurred on—(i)salary to an employee engaged in such scientific research; or(ii)purchase of materials used in such scientific research, where such expenditure is incurred within three years immediately preceding the commencement of business, to the extent certified by the prescribed authority as incurred on such research and such expenditure shall be deemed to have been incurred in the tax year in which the business is commenced.(c)For the purposes of this sub-section, incurred within immediately preceding the aggregate of capital the three years expenditure commencement of business shall be deemed to have been incurred in the tax year in which the business is commenced.
