Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(2) in Finance Act, 2012

(2)For the purposes of sub-section (1), -
(i)any equity may be treated as debt or vice versa;
(ii)any accrual, or receipt, of a capital nature may be treated as of revenue nature or vice versa; or
(iii)any expenditure, deduction, relief or rebate may be recharacterised.