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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(4) in Finance Act, 2012

(4)The following shall not be taken into account while determining whether an arrangement lacks commercial substance or not, namely: -
(i)the period or time for which the arrangement (including operations therein) exists;
(ii)the fact of payment of taxes, directly or indirectly, under the arrangement;
(iii)the fact that an exit route (including transfer of any activity or business or operations) is provided by the arrangement.