Section 74A(3)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 74A(3)] [Section 74A] [Entire Act]

Union of India - Subsection

Section 74A(3)(b) in The Income Tax Act, 1961

(b)if the loss cannot be wholly so set off, the amount of loss not so set off shall be carried forward to the following assessment year and so on; so, however, that no portion of the loss shall be carried forward for more than four assessment years immediately succeeding the assessment year for which the loss was first computed.

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Union of India - Subsection

Section 74A(3)(b) in The Income Tax Act, 1961