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[Cites 0, Cited by 2] [Section 44AD] [Entire Act]

Union of India - Subsection

Section 44AD(3) in The Income Tax Act, 1961

(3)The written down value of any asset of an eligible business shall be deemed to have been calculated as if the eligible assessee had claimed and had been actually allowed the deduction in respect of the depreciation for each of the relevant assessment years.