(l)[ the excess of expenditure over income, which had arisen in computing the net profits in accordance with this section in any year which begins at or after the commencement of this Act, in so far as such excess has not been deducted in any subsequent year preceding the year in respect of which the net profits have to be ascertained;] [ Substituted by Act 65 of 1960, Section 127, for Clause (l) (w.e.f. 28.12.1960).]