Section 33AB(4)(d) in The Income Tax Act, 1961

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Union of India - Subsection

Section 33AB(4)(d) in The Income Tax Act, 1961

(d)any new machinery or plant to be installed in an industrial undertaking for the purposes of business of construction, manufacture or production of any article or thing specified in the list in the Eleventh Schedule, the whole of such amount so utilised shall be deemed to be the profits and gains of business of that previous year and shall accordingly be chargeable to income-tax as the income of that previous year.]

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Union of India - Subsection

Section 33AB(4)(d) in The Income Tax Act, 1961