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[Cites 0, Cited by 0] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(1) in The Income Tax Act, 2025

(1)Irrespective of anything contained in this Act, an arrangement entered into by an assessee may be declared to be an impermissible avoidance arrangement and the consequence in relation to tax arising from it may be determined subject to the provisions of this Chapter.