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[Cites 0, Cited by 0] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(6) in The Income Tax Act, 2025

(6)The period commencing from the beginning of the tax year and ending on the date immediately preceding the date of business reorganisation, and the period commencing from the date of such business reorganisation and ending with the tax year, shall be deemed to be two different tax years for the purposes of set off and carry forward of loss and allowance for depreciation.