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[Cites 0, Cited by 52] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(3) in The Income Tax Act, 1961

(3)No loss (other than the loss referred to in the proviso to sub-section (1) of this section) shall be carried forward under this section for more than eight assessment years immediately succeeding the assessment year for which the loss was first computed.