Section 205(4)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 205(4)] [Section 205] [Entire Act]

Union of India - Subsection

Section 205(4)(a) in The Income Tax Act, 2025

(a)where it appears to the Assessing Officer that, owing to the close connection between the person to which the said section applies and any other person, or for any other reason, the course of business between them is so arranged that the business transacted between them produces to the assessee more than the ordinary profits which might be expected to arise in such business, then the Assessing Officer shall, in computing the profits and gains of such business for the purposes of this section, take profits as may be reasonably deemed to have been derived therefrom, and where the said arrangement involves a specified domestic transaction referred to in section 164, profits from such transaction shall be determined having regard to the arm's length price as defined in section 173(a); and

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Union of India - Subsection

Section 205(4)(a) in The Income Tax Act, 2025