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[Cites 0, Cited by 0] [Section 195] [Entire Act]

Union of India - Subsection

Section 195(2) in The Income Tax Act, 2025

(2)Irrespective of anything contained in this Act, no deduction in respect of any expenditure or allowance or set off of any loss shall be allowed to the assessee under any provision of this Act in computing his income referred to in sub-section (1)(a) and (b).