Section 13(10)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 13(10)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(10)(c) in The Income Tax Act, 1961

(c)claim of depreciation is not in respect of an asset, acquisition of which has been claimed as application of income, in the same or any other previous year; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 13(10)(c) in The Income Tax Act, 1961