99. Treatment of connected person and accommodating party. - For the purposes of this Chapter, in determining whether a tax benefit exists,-
(i)the parties who are connected persons in relation to each other may be treated as one and the same person;(ii)any accommodating party may be disregarded;(iii)the accommodating party and any other party may be treated as one and the same person;(iv)the arrangement may be considered or looked through by disregarding any corporate structure.
