(a)in calculating such tax no account shall be taken of, -(i)any loss incurred by the employer in respect of any previous accounting year and carried forward under any law for the time being in force relating to direct taxes;(ii)any arrears of depreciation which the employer is entitled to add to the amount of the allowance for depreciation for any succeeding accounting year or years under sub-section (2) of section 32 of the Income-tax Act;
