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[Cites 0, Cited by 0] [Section 201] [Entire Act]

Union of India - Subsection

Section 201(4) in The Income Tax Act, 2025

(4)While computing the income of the assessee, the loss and depreciation, or both, as specified in sub-section (3)(b) shall be deemed to have been given full effect to and no further deduction for such loss or depreciation, or both, shall be allowed for any subsequent year.