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Union of India - Section

Section 95 in The Income Tax Act, 2025

95. Profits chargeable to tax.

The provision of section 38(1), (2), (3) and (4) shall apply in computing the income of an assessee under section 92, as they apply in computing the income of an assessee under the head "Profits and gains of business or profession".[Similar to Section 59 from The Income Tax Act, 1961.-Also Refer]