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[Cites 0, Cited by 0] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(4) in The Income Tax Act, 2025

(4)The provisions of this section shall not apply if the determination under sub-section (1) or (2) or (3) has the effect of reducing the income chargeable to tax or increasing the loss, computed on the basis of entries made in the books of account in respect of the tax year in which the international transaction or specified domestic transaction was entered.