Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 11] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2) in The Income Tax Act, 1961

(2)[ No loss shall be carried forward under this section for more than eight assessment years immediately succeeding the assessment year for which the loss was first computed.] [Substituted by Act 11 of 1987, Section 31, for Section 74 (w.e.f. 1.4.1988).]