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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(a) in Code on Wages, 2019

(a)any amount by way of depreciation admissible in accordance with the provisions of sub-section (1) of section 32 of the Income-tax Act or in accordance with the provisions of the agricultural income-tax law, for the time being in force, as the case may be;