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

Union of India - Subsection

Section 115BAD(2)(ii) in Finance Act, 2020

(ii)without set off of any loss carried forward or depreciation from any earlier assessment year, if such loss or depreciation is attributable to any of the deductions referred to in clause (i); and