Section 33(11)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 33(11)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(11)(a) in The Income Tax Act, 2025

(a)Where the profits and gains chargeable for the tax year before allowing the deduction under sub-sections (1) to (10) is less than such allowable deduction, then––

(i)if such profits and gains is not a loss, the deduction under sub-sections (1) to (10) shall be allowed to the extent of the available profits and gains;

(ii)if such profits and gains is a loss, no deduction under sub-sections (1) to (10) shall be allowed;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 33(11)(a) in The Income Tax Act, 2025