Ajit K.Sengupta, J. - (1.) In this reference under Section 256(1) of the Income-tax Act, 1961, for the assessment year 1980-81, the following questions of law have been referred to this court : "1. Whether, on the facts and in the circumstances of the case, the Tribunal was correct in law in holding that the assessee was entitled to investment allowance in respect of its 'Deep Sea Fishing Division II Unit' ?
(2.) Whether, on the facts and in the circumstances of the case, the Tribunal was correct in law in allowing the assessee's claim under Section 35B of the Income-tax Act, 1961, in respect of Export Inspection Agency Fees ?
(3.) Whether, on the facts and in the circumstances of the case, the Tribunal was correct in law in holding that the assessee was entitled to relief under Section 80J of the Income-tax Act, 1961, in respect of 'Deep Sea Fishing Division II Unit' ?;