Section 36(2)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 11] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(ii) in The Income Tax Act, 1961

(ii)if the amount ultimately recovered on any such debt or part of debt is less than the difference between the debt or part and the amount so deducted, the deficiency shall be deductible in the previous year in which the ultimate recovery is made;

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Union of India - Subsection

Section 36(2)(ii) in The Income Tax Act, 1961