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[Cites 0, Cited by 1] [Section 205(5)] [Section 205] [Entire Act]

Union of India - Subsection

Section 205(5)(a) in The Companies Act, 1956

(a)"specified period" in respect of any depreciable asset shall mean the number of years at the end of which at least ninety-five per cent of the original cost of that asset to the company will have been provided for by way of depreciation if depreciation were to be calculated in accordance with the provisions of section 350;