Section 36(2)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 221] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(i) in The Income Tax Act, 1961

(i)[ no such deduction shall be allowed unless such debt or part thereof has been taken into account in computing the income of the assessee of the previous year in which the amount of such debt or part thereof is written off or of an earlier previous year, or represents money lent in the ordinary course of the business of banking or money-lending which is carried on by the assessee;] [ Substituted by Act 4 of 1988, Section 11, for Clause (i) (w.e.f. 1.4.1989).]

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Union of India - Subsection

Section 36(2)(i) in The Income Tax Act, 1961