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Union of India - Section

Section 121 in The Income Tax Act, 2025

121. Submission of return for losses.

Irrespective of anything contained in this Chapter, no loss which has not been determined in pursuance of a return filed under section 263(1), shall be carried forward and set off under section 111(1) or 112(1) or 113(2) or 114(2) or 115(2).[Similar to Section 80 from The Income Tax Act, 1961.-Also Refer]