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

[Cites 0, Cited by 72] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

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

(v)[ where such debt or part of debt relates to advances made by an assessee to which clause (viia) of sub-section (1) applies, no such deduction shall be allowed unless the assessee has debited the amount of such debt or part of debt in that previous year to the provision for bad and doubtful debts account made under that clause.] [ Substituted by Act 26 of 1997, Section 7, for Clause (v) (w.r.e.f. 1.4.1992).]

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Union of India - Subsection

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