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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(3)(a) in The Income Tax Act, 2025

(a)"adjusted total income" means the total income computed under this Act, without giving effect to the allowance referred to in this section or in section 33(11) or the deduction referred to in section 32(i)(A) or any loss carried forward under section 111(1) or 112(1) or 113(2) or 115(2) or the deductions under Chapter VIII;