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The Income-Tax Act, 1961 Chapter VI Aggregation of Income and set off or Carry Forward of Loss Aggregation of Income 66. Total income.- In computing the total income of an assessee, there shall be included all income on which no income-tax is payable under Chapter VII2***. 2. The words, figures and letters "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 Act 20 of 1967, s. 33 and the Third Schedule (w.e.f. 1-4-1968).    |
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