182. Treatment of connected person and accommodating party.
In this Chapter, in determining whether a tax benefit exists,—(a)the parties who are connected persons in relation to each other may be treated as one and the same person;(b)any accommodating party may be disregarded;(c)the accommodating party and any other party may be treated as one and the same person;(d)the arrangement may be considered or looked through by disregarding any corporate structure.[Similar to Section 99 from The Income Tax Act, 1961.-Also Refer]
