(2)If the assessee incurs any expenditure for which payment has been or is to be made to any "specified person", which in the opinion of the Assessing Officer is excessive or unreasonable having regard to the––(a)fair market value of the goods, services or facilities; or(b)legitimate needs of the business or profession of the assessee; or(c)benefit derived by or accruing to the assessee therefrom,so much of the expenditure as considered excessive or unreasonable by him shall not be allowed as a deduction.
