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[Cites 0, Cited by 0] [Section 536(2)] [Section 536] [Entire Act]

Union of India - Subsection

Section 536(2)(m) in The Income Tax Act, 2025

(m)any amount of loss under the source or head of income specified in column B of the Table given below and referred to in the section of the repealed Income-tax Act specified in column C of the said Table, brought forward for the tax year beginning before the 1st April, 2026 had the Income-tax Act, 1961 not been repealed, shall be set off and carried forward against the income computed under this Act, in the manner provided in the respective section of the repealed Income-tax Act specified in column C of the said table, for the tax years beginning on or after the 1st April, 2026:Table
Sl. No.Source or head of income under the repealed Income-tax ActSection of the repealed Income-tax Act
ABC
1.Income from house property.71B.
2.Profits and gains of business or profession.72.
3.Speculation business.73.
4.Specified Business.73A.
5.Activity of owning and maintaining race horses.74A.