- In section 92B of the Income-tax Act, in sub-section (2), with effect from the 1st day of April, 2015,-(i)for the words "deemed to be a transaction", the words "deemed to be an international transaction" shall be substituted;(ii)after the words "determined in substance between such other person and the associated enterprise", the words "where the enterprise or the associated enterprise or both of them are non-residents irrespective of whether such other person is a nonresident or not" shall be inserted.
