Section 36(1)(vii) in The Income Tax Act, 1961

[Cites 0, Cited by 1930] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(vii) in The Income Tax Act, 1961

(vii)subject to the provisions of sub-section (2), the amount of [any bad debt or part thereof which is written off as irrecoverable in the accounts of the assessee for the previous year] [ Substituted by Act 4 of 1988, Section 11, for certain words (w.e.f. 1.4.1989).]:

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Union of India - Subsection

Section 36(1)(vii) in The Income Tax Act, 1961