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[Cites 0, Cited by 0] [Section 230(1)] [Section 230] [Entire Act]

Union of India - Subsection

Section 230(1)(b) in The Income Tax Act, 2025

(b)no loss referred to in section 108(1) or (2)(b) or 109(1) or 112(1) or 116(1), in so far as such loss relates to the business of operating qualifying ships of the company, shall be carried forward or set off where such loss relates to any of the tax years when the company is under the tonnage tax scheme;