Losses of registered firms
Losses of registered firms.
75. (1) Where the assessee is a registered firm, any loss which cannot be set off against any other income of the firm shall be apportioned between the partners of the firm, and they alone shall be entitled to have the amount of the loss set off and carried forward for set off under sections 70, 71, 72, 73, 74 1[and 74A].
(2) Nothing contained in sub-section (1) of section 72, sub-section (2) of section 73 2[or sub-section (1) of section 74] shall entitle any assessee, being a registered firm, to have its loss carried forward and set off under the provisions of the aforesaid sections.
1. Inserted by Finance Act, 1972, w. e. f. 1-4-1972.
2. From 1-4-1975, for the words within square brackets, the following words shall be substituted vide Finance Act, 1974:—
"sub-section (i) of section 74 or sub-section (3) of section 74A".
[As amended by the Finance Act, 1974]