Export markets development allowance
9[Export markets development allowance.
35B. (1)(a) Where an assessee, being a domestic company or a person (other than a company) who is resident in India, has incurred after the 29th day of February, 1968 10[but before the 1st day of March, 1983], whether directly or in association with any other person, any expenditure (not being in the nature of capital expenditure or personal expenses of the assessee) referred to in clause (b), he shall, subject to the provisions of this section, be allowed a deduction of a sum equal to one and one-third times the amount of such expenditure incurred during the previous year:
11[Provided that in respect of the expenditure incurred after the 28th day of February, 1973 12[but before the 1st day of April, 1978], by a domestic company, being a company in which the public are substantially interested, the provisions of this clause shall have effect as if for the words "one and one-third times", the words "one and one-half times" had been substituted.]
(b) The expenditure referred to in clause (a) is that incurred wholly and exclusively on—
(i) advertisement or publicity outside India in respect of the goods, services or facilities which the assessee deals in or provides in the course of his business 13[***];
(ii) 14[***]
(iii) 14[***]
(iv) maintenance outside India of a branch, office or agency for the promotion of the sale outside India of such goods, services or facilities;
(v) 14[***]
(vi) 14[***]
(vii) travelling outside India for the promotion of the sale outside India of such goods, services or facilities, including travelling outward from, and return to, India;
(viii) 15[***]
16(ix) such other activities for the promotion of the sale outside India of such goods, services or facilities as may be prescribed.
Explanation 17[l]: In this section, "domestic company" shall have the meaning assigned to it in clause (2) of section 80B.
18[Explanation 2: For the removal of doubts, it is hereby declared that nothing in clause (b) shall be construed to include any expenditure which is in the nature of purchasing and manufacturing expenses ordinarily debitable to the trading or manufacturing account and not to the profit and loss account.]
(1A) 19[***]
(2) Where a deduction under this section is claimed and allowed for any assessment year in respect of any expenditure referred to in sub-section (1), deduction shall not be allowed in respect of such expenditure under any other provision of this Act for the same or any other assessment year.]
9. Inserted by the Finance Act, 1968, w.e.f. 1-4-1968 and shall be omitted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1989.
10. Inserted by the Finance Act, 1983, w.e.f. 1-4-1983.
11. Inserted by the Direct Taxes (Amendment) Act, 1974, with retrospective effect from 1-4-1973.
12. Inserted by the Finance Act, 1978, w.e.f. 1-4-1978.
13. "where such expenditure is incurred before the 1st day of April, 1978", which was earlier inserted by the Finance Act, 1978, w.e.f. 1-4-1978, omitted by the Finance Act, 1979, w.e.f. 1-4-1980.
14. Omitted by the Finance (No. 2) Act, 1980, w.e.f. 1-4-1981.
15. Omitted by the Finance (No. 2) Act, 1980, w.e.f. 1-4-1981.
16. See rule 6AA.
17. Numbered as Explanation 1 by the Finance Act, 1973, with retrospective effect from 1-4-1968.
18. Substituted by the Finance (No. 2) Act, 1980, w.e.f. 1-4-1981. Original Explanation 2 was inserted by the Finance Act, 1973, with retrospective effect from 1-4-1968.
19. Omitted by the Finance Act, 1979, w.e.f. 1-4-1980. Original sub-section (1A) was inserted by the Finance Act, 1978, w.e.f. 1-4-1978.
[AS AMENDED BY THE FINANCE ACT, 1988]