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

[Cites 0, Cited by 16] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

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

(iii)any such debt or part of debt may be deducted if it has already been written off as irrecoverable in the accounts of an earlier previous year [(being a previous year relevant to the assessment year commencing on the 1st day of April, 1988, or any earlier assessment year)] [ Inserted by Act 4 of 1988, Section 11 (w.e.f. 1.4.1989).] but the [Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).] had not allowed it to be deducted on the ground that it had not been established to have become a bad debt in that year;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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