Section 115VL(1)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115VL(1)] [Section 115VL] [Entire Act]

Union of India - Subsection

Section 115VL(1)(ii) in The Income Tax Act, 1961

(ii)no loss referred to in sub-sections (1) and (3) of section 70 or sub-sections (1) and (2) of section 71 or sub-section (1) of section 72 or sub-section (1) of section 72-A, in so far as such loss relates to the business of operating qualifying ships of the company, shall be carried forward or set off where such loss relates to any of the previous years when the company is under the tonnage tax scheme;

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Union of India - Subsection

Section 115VL(1)(ii) in The Income Tax Act, 1961