Section 115BAA(2)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115BAA(2)(ii) in The Income Tax Act, 1961

(ii)without set off of any loss carried forward or depreciation from any earlier assessment year, if such loss or depreciation is attributable to any of the deductions referred to in clause (i);

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Union of India - Subsection

Section 115BAA(2)(ii) in The Income Tax Act, 1961