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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(2) in The Income Tax Act, 2025

(2)The deduction allowable under sub-section (1) shall be restricted—
(a)if the adjusted total income of the assessee is a loss, to an upper monetary limit of 5% of the average adjusted total income of the assessee; or
(b)in any other case, to an upper monetary limit of 5% of the adjusted total income of the assessee.