47. “or by the thirty-first day of July of the assessment year relevant to the previous year during which the loss was sustained” omitted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1989. Prior to its omission, the said expression was substituted for “within such further time which, on an application made in the prescribed manner, the Income-tax Officer may, in his discretion allow” by the Taxation Laws (Amendment & Miscellaneous Provisions) Act, 1986, w.e.f. 1-4-1987. Original expression was inserted by the Taxation Laws (Amendment) Act, 1970, w.e.f. 1-4-1971.