(4)Where an arm's length price is determined by the Assessing Officer under sub-section (3), the Assessing Officer may compute the total income of the assessee having regard to the arm's length price so determined:Provided that no deduction under [section 10-A or section 10-AA or section 10-B] [ Substituted by Act 21 of 2006, Section 21, for " section 10-A or section 10-B" (w.e.f. 1.4.2007).] or under Chapter VI-A shall be allowed in respect of the amount of income by which the total income of the assessee is enhanced after computation of income under this sub-section:Provided further that where the total income of an associated enterprise is computed under this sub-section on determination of the arm's length price paid to another associated enterprise from which tax has been deducted [or was deductible] [ Inserted by Act 20 of 2002, Section 41 (w.e.f. 1.4.2002).] under the provisions of Chapter XVII-B, the income of the other associated enterprise shall not be recomputed by reason of such determination of arm's length price in the case of the first mentioned enterprise.
