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[Cites 0, Cited by 74] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(1) in The Income Tax Act, 1961

(1)Save as otherwise provided in this Act, where the net result for any assessment year in respect of any source falling under any head of income, other than "Capital gains", is a loss, the assessee shall be entitled to have the amount of such loss set off against his income from any other source under the same head.