Report No. 12

80. Submission of return for losses.-

Notwithstanding anything contained in this Chapter, no loss which has not been determined in pursuance of a return filed under the provisions of section 143 [22] shall be carried forward and set off under section 73(2) or 74(2) [24(2)] or section 75(2) [24(2B)].

[Section 22(2A), part]