870E : Notification: G.S.R.870(E) Date of Issue: 12/6/1986

Notification: G.S.R.870(E) Date of Issue: 12/6/1986

Notification: G.S.R.870(E)

Section(s) Referred: 32A ,32A(8)

Statute: INCOME TAX

Date of Issue: 12/6/1986

In exercise of the powers conferred by sub-section (8) of section 32A of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby directs that the deduction allowable under this section shall not be allowed in respect of any ship or aircraft acquired or any machinery or plant installed after the 31st day of March, 1987.

[No. 6755/F. No. 202/12/86-ITA. II