The Income-Tax Act, 1961

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.

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