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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(1) in The Assam Agricultural Income-Tax Act, 1939

(1)Where any assessee sustains a loss of profits or gains in any year under any of the items mentioned in sub-Clause (1) and (2) of Clause (a) of Section (2), he shall be entitled to have the amount of the loss set-off against his income, profits or gains under any other item in that year.