Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 73A] [Entire Act] Union of India - Subsection Section 73A(1) in The Income Tax Act, 1961 (1)Any loss, computed in respect of any specified business referred to in section 35-AD shall not be set off except against profits and gains, if any, of any other specified business.
