(2)Notwithstanding anything contained in this Act, no deduction in respect of any expenditure or allowance [or set off of any loss] [Inserted by Act 28 of 2016, section 53 (w.e.f. 1-4-2017).] shall be allowed to the assessee under any provision of this Act in computing his income referred to in clause (a) [and clause (b)] [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] of sub-section (1).] [Inserted by Act 8 of 2011, section 17 (w.e.f. 1-4-2012).]
