- For the purposes of this section and sections 92, 92C, 92D and 92E, "specified domestic transaction" in case of an assessee means any of the following transactions, not being an international transaction, namely: -(i)[***](ii)any transaction referred to in section 80A;(iii)any transfer of goods or services referred to in sub-section (8) of section 80-IA;(iv)any business transacted between the assessee and other person as referred to in sub-section (10) of section 80-IA;(v)any transaction, referred to in any other section under Chapter VI-A or section 10AA, to which provisions of sub-section (8) or sub-section (10) of section 80-IA are applicable; or(va)[ any business transacted between the persons referred to in sub-section (6) of section 115BAB;] [Inserted by Act No. 46 of 2019, dated 11.12.2019.](vi)any other transaction as may be prescribed,and where the aggregate of such transactions entered into by the assessee in the previous year exceeds a sum of [twenty crore rupees] [Substituted 'five crore rupees' by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.].
