Section 91(1)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(1)(b) in The Income Tax Act, 2025

(b)in any other case, if the Assessing Officer is of the opinion that––

(i)the fair market value of the asset exceeds the value claimed by the assessee by more than the percentage of value of such asset or amount, as may be prescribed; or

(ii)having regard to the nature of the asset and other relevant circumstances, it is necessary so to do.

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Union of India - Subsection

Section 91(1)(b) in The Income Tax Act, 2025