(2)Where the net result of computation of income made for any tax year under sections 72 to 90 in respect of—(a)any short-term capital asset is a loss, such loss shall be set off against the income, computed in respect of any other capital asset for that year;(b)any long-term capital asset is a loss, such loss shall be set off against the income computed in respect of any other long-term capital asset for that year.
