(2)Nothing contained in sub-section (1) shall affect the determination of the amounts in relation to the relevant previous year to be carried forward to the subsequent year or years under the provisions of sub-section (2) of section 32 or sub-section (3) of section 32-A or clause (ii) of sub-section (1) of section 72 or section 73 or section 74 or sub-section (3) of section 74-A or sub-section (3) of section 80-J.
