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[Cites 0, Cited by 0] [Section 274] [Entire Act]

Union of India - Subsection

Section 274(1) in The Income Tax Act, 2025

(1)The Assessing Officer may make a reference to the Principal Commissioner or Commissioner at any stage of the assessment or reassessment proceedings before him, if, having regard to the material and evidence available with him, he considers that it is necessary to—
(a)declare an arrangement as an impermissible avoidance arrangement; and
(b)determine the consequence of such an arrangement within the meaning of Chapter XI.