(1)Notwithstanding anything to the contrary contained in sections 28 to 41 and sections 43 and 43-A, ] [Substituted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.][in the case of an assessee, being a non-resident] [ Substituted by Act 26 of 1988, Section 16, for certain words (w.r.e.f. 1.4.1983).][, engaged in the business of providing services or facilities in connection with, or supplying plant and machinery on hire used, or to be used, in the prospecting for, or extraction or production of, mineral oils, a sum equal to ten per cent. of the aggregate of the amounts specified in sub-section (2) shall be deemed to be the profits and gains of such business chargeable to tax under the head "Profits and gains of business or profession":Provided that this sub-section shall not apply in a case where the provisions of section 42 or section 44-D or section 115-A or section 293-A apply for the purposes of computing profits or gains or any other income referred to in those sections.
