- In section 245N of the Income-tax Act, with effect from the 1st day of April, 2013, -(I)in clause (a), after sub-clause (iii) and before the proviso, the following sub-clause shall be inserted, namely: -"(iv) a determination or decision by the Authority whether an arrangement, which is proposed to be undertaken by any person being a resident or a non-resident, is an impermissible avoidance arrangement as referred to in Chapter X-A or not.";(II)in clause (b), -(i)in sub-clause (iii), for the word "and", occurring at the end, the word "or" shall be substituted;(ii)after sub-clause (iii), the following sub-clause shall be inserted, namely: -"(iiia) is referred to in sub-clause (7v) of clause (a); and".
