Section 224(2)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 224(2)] [Section 224] [Entire Act]

Union of India - Subsection

Section 224(2)(a) in The Income Tax Act, 2025

(a)the loss arising to the investment fund as a result of the computation under the head "Profits and gains of business or profession", if any, shall be—

(i)allowed to be carried forward and it shall be set off by the investment fund as per the provisions of Chapter VII; and

(ii)ignored for the purposes of sub-section (1);

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Union of India - Subsection

Section 224(2)(a) in The Income Tax Act, 2025