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 1[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], shall be carried forward and set off under subsection (1) of section 72 or sub-section (2) of section 73 or sub-section (1) of section 74 2[or sub-section (3) of section 74A].