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[Cites 0, Cited by 10] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(1) in The Income Tax Act, 1961

(1)The provisions of sub-section (1) of section 41 shall apply, so far as may be, in computing the income of an assessee under section 56, as they apply in computing the income of an assessee under the head "Profits and gains of business of profession".[* * *] [ Sub-Sections (2) and (3) omitted by Act 46 of 1986, Section 32 (w.e.f. 1.4.1988).][* * *] [ Sub-Sections (2) and (3) omitted by Act 46 of 1986, Section 32 (w.e.f. 1.4.1988).][* * *] [ Explanation omitted by Act 46 of 1986, Section 32 (w.e.f. 1.4.1986).]