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Union of India - Section

Section 183 in The Income Tax Act, 2025

183. Application of this Chapter.

The provisions of this Chapter shall apply––
(a)in addition to, or in lieu of, any other basis for determination of tax liability;
(b)as per such guidelines and subject to such conditions, as may be prescribed.
[Similar to Section 100 and Section 101 from The Income Tax Act, 1961.