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[Cites 0, Cited by 10] [Section 158BB] [Entire Act]

Union of India - Subsection

Section 158BB(4) in The Income Tax Act, 1961

(4)For the purpose of assessment under this Chapter, losses brought forward from the previous year under Chapter VI or unabsorbed depreciation under sub-section (2) of section 32 shall not be set off against the undisclosed income determined in the block assessment under this Chapter, but may be carried forward for being set off in the regular assessments.