Section 36(1)(xviii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(xviii) in The Income Tax Act, 1961

(xviii)[ marked to market loss or other expected loss as computed in accordance with the income computation and disclosure standards notified under sub-section (2) of section 145.] [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]

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Union of India - Subsection

Section 36(1)(xviii) in The Income Tax Act, 1961