Section 115BAA(2)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115BAA(2)] [Section 115BAA] [Entire Act]

Union of India - Subsection

Section 115BAA(2)(iii) in The Income Tax Act, 1961

(iii)without set off of any loss or allowance for unabsorbed depreciation deemed so under section 72A, if such loss or depreciation is attributable to any of the deductions referred to in clause (i); and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 115BAA(2)(iii) in The Income Tax Act, 1961