Section 115BBH(2)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115BBH(2)(a) in The Income Tax Act, 1961

(a)no deduction in respect of any expenditure (other than cost of acquisition, if any) or allowance or set off of any loss shall be allowed to the assessee under any provision of this Act in computing the income referred to in clause (a) of sub-section (1); and

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Union of India - Subsection

Section 115BBH(2)(a) in The Income Tax Act, 1961