Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Text Size
Saturation
Help

Section 59

Profits chargeable to tax

Section

Section Number

59

Chapter

CHAPTER IV - COMPUTATION OF TOTAL INCOME

Act

Income-tax Act, 1961

Year

2018

Profits chargeable to tax

Profits chargeable to tax.

59. (1) The provisions of sub-section (1) of section 41 shall apply, so far as may be, in computing the income of an assessee under section 56, as they apply in computing the income of an assessee under the head "Profits and gains of business or profession".

(2) [***]

(3) [***]

Footnotes