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[Cites 0, Cited by 0] [Section 181] [Entire Act]

Union of India - Subsection

Section 181(1) in The Income Tax Act, 2025

(1)If an arrangement is declared to be an impermissible avoidance arrangement, then, the consequences, in relation to tax, of the arrangement, including denial of tax benefit or a benefit under a tax treaty, shall be determined, in the manner as deemed appropriate in the circumstances of the case.