Section 33A(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 33A(1)] [Section 33A] [Entire Act]

Union of India - Subsection

Section 33A(1)(b) in The Income Tax Act, 1961

(b)thereafter, the development allowance shall again be computed with reference to the actual cost of planting, and if the sum so computed exceeds the amount allowed as a deduction under clause (a), the amount of the excess shall be allowed as a deduction in respect of the third succeeding previous year next following the previous year in which the land has been prepared for planting or replanting, as the case may be:]

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Union of India - Subsection

Section 33A(1)(b) in The Income Tax Act, 1961