Section 115UB(2A)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115UB(2A)] [Section 115UB] [Entire Act]

Union of India - Subsection

Section 115UB(2A)(ii) in The Income Tax Act, 1961

(ii)allowed to be carried forward by such unit holder for the remaining period calculated from the year in which the loss had occurred for the first time taking that year as the first year and shall be set off by him in accordance with the provisions of Chapter VI:

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Union of India - Subsection

Section 115UB(2A)(ii) in The Income Tax Act, 1961