Income Tax Department

Ministry of Finance, Government of India

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Rule Number 127

Determination of consequences of impermissible avoidance arrangement

Rule Number

127

Upload Date

08/01/2026

Determination of consequences of impermissible avoidance arrangement.

127. For the purposes of section 181, where a part of an arrangement is declared to be an impermissible avoidance arrangement, the consequences in relation to tax shall be determined with reference to such part only.

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