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[Cites 0, Cited by 0] [Section 293] [Entire Act]

Union of India - Subsection

Section 293(8) in The Income Tax Act, 2025

(8)For the purposes of assessment, losses brought forward from the tax year (prior to the first tax year comprising the block period) under Chapter VII or unabsorbed depreciation under section 33(11) shall not be set off against the undisclosed income determined in the block assessment under this part.