Income Tax Department

Ministry of Finance, Government of India

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What is section 37 of the Income-tax Act, 1961 (‘the Act’)?

Subject

FAQs on Notification No. 38/2025 [F. No 370142/11/2025-TPL] / SO 1838(E)

etds-answer

​​​​​​​​Section 37​ of the Act provides for allowability of expenditure laid out or expended wholly and exclusively for the purpose of business or profession.