Section 72AB(7)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 72AB(7)(a) in The Income Tax Act, 1961

(a)"accumulated loss" means so much of loss of the amalgamating co-operative bank or the demerged co-operative bank, as the case may be, under the head "Profits and gains of business or profession" (not being a loss sustained in a speculation business) which such amalgamating co-operative bank or the demerged co-operative bank, would have been entitled to carry forward and set off under the provisions of section 72 as if the business reorganisation had not taken place;

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Union of India - Subsection

Section 72AB(7)(a) in The Income Tax Act, 1961