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[Cites 0, Cited by 0] [Section 46(11)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(11)(e) in The Income Tax Act, 2025

(e)any machinery or plant which was used outside India by any person other than the assessee shall not be regarded as machinery or plant previously used for any purpose, if—
(i)such machinery or plant was not, at any time before the date of the installation by the assessee, used in India;
(ii)such machinery or plant is imported into India; and
(iii)no deduction of depreciation for such machinery or plant has been allowed or is allowable under the provisions of this Act in computing the total income of any person for any period before the date of installation of the machinery or plant by the assessee;