95. Applicability of General Anti-Avoidance Rule. - Notwithstanding anything contained in the 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 therefrom may be determined subject to the provisions of this Chapter.
Explanation. - For the removal of doubts, it is hereby declared that die provisions of this Chapter may be applied to any step in, or a part of, the arrangement as they are applicable to the arrangement.
