(a)a registered dealer sells or gives goods to a related person;(b)the terms or conditions of the transaction have been influenced by the relationship; and(c)the related person had purchased the goods, the related person would not be entitled to a tax credit for the purchase, or the amount of the tax credit would be reduced under sub-section (3) of section 9 of this Act;the transaction shall be deemed to be a sale made by the registered dealer and the sale price of the goods shall be deemed to be their fair market value.
