Report No. 12

Chapter VI

Aggregation of Income and Set-Off or Carry Forward of Loss

Aggregation of income

68. Total income.-

In computing the total income of an assessee, there shall be included all income on which no income-tax is payable under the provisions of sections 81 to 87 [Sections relating to income on which no income-tax is payable].

[Section 16(1)(a), earlier half, part]