Section 45(1)(a) in The Income Tax Act, 2025

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Union of India - Subsection

Section 45(1)(a) in The Income Tax Act, 2025

(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.