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[Cites 0, Cited by 75] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(1) in The Income Tax Act, 1961

(1)Where in respect of any assessment year the net result of the computation under any head of income, other than "Capital gains", is a loss and the assessee has no income under the head "Capital gains", he shall, subject to the provisions of this Chapter, be entitled to have the amount of such loss set off against his income, if any, assessable for that assessment year under any other head.