(6)[ Notwithstanding anything contained in the foregoing provisions of this section, no deduction by way of development rebate shall be allowed in respect of any machinery or plant installed after the 31st day of March, 1965, in any office premises or any residential accommodation, including any accommodation in the nature of a guest house:] [ Inserted by Act 10 of 1965, Section 8 (w.e.f. 1.4.1965).][Provided that the provisions of this sub-section shall not apply in the case of an assessee being an Indian company, in respect of any machinery or plant installed by it in premises used by it as a hotel, where the hotel is for the time being approved in this behalf by the Central Government.] [ Inserted by Act 20 of 1967, Section 33 and Schedule III (w.e.f. 1.4.1968).]
