Submission of return for losses
Submission of return for losses.
80. Notwithstanding anything contained in this Chapter, no loss which has not been determined in pursuance of a return filed 79[in accordance with the provisions of sub-section (3) of section 139], shall be carried forward and set off under sub-section (1) of section 72 or sub-section (2) of section 73 or sub-section (1) 80[or sub-section (3)] of section 74 81[or sub-section (3) of section 74A].
79. Substituted for "within the time allowed under sub-section (1) of section 139 or within such further time as may be allowed by the Income-tax Officer" by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1989. Earlier, the said expression was substituted for "under section 139" by the Taxation Laws (Amendment) Act, 1984, w.e.f. 1-4-1985.
80. Inserted by the Finance Act, 1987, w.e.f. 1-4-1988.
81. Inserted by the Finance Act, 1974, w.e.f. 1-4-1975.
[As amended by the Finance Act, 1989 and the Direct Tax Laws (Amendment) Act, 1989]