Total income
CHAPTER VI
AGGREGATION OF INCOME AND SET AND SET OFF OR CARRY FORWARD OF LOSS
Aggregation of income
Total income.
66. In computing the total income of an assessee, there shall be included all income on which no income-tax is payable under Chapter VII 25[***].
25. "and any amount in respect of which the assessee is entitled to a deduction from the amount of income-tax on his total income with which he is chargeable for any assessment year in accordance with, and to the extent provided in, sections 87, 87A and 88" omitted by the Finance (No. 2) Act, 1967, w.e.f. 1-4-1968. Earlier "87A" was inserted in the omitted portion by the Finance Act, 1964, w.e.f. 1-4-1964.
[AS AMENDED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987]