Section 228(9)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 228(9)] [Section 228] [Entire Act]

Union of India - Subsection

Section 228(9)(b) in The Income Tax Act, 2025

(b)any other business carried on by such tonnage tax company are transferred to the tonnage tax business,and, in either case, the consideration, if any, for such transfer as recorded in the accounts of the tonnage tax business does not correspond to the market value of such goods or services as on the date of the transfer, then, the relevant shipping income under this section shall be computed as if the transfer, in either case, had been made at the market value of such goods or services as on that date.

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Union of India - Subsection

Section 228(9)(b) in The Income Tax Act, 2025