(7)Where it appears to the ] [Inserted by Act 26 of 1974, Section 9 (w.e.f. 1.4.1974).][Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).] [that, owing to the close connection between the assessee carrying on the business of the industrial undertaking or the hotel to which this 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 the business of the industrial undertaking or the hotel, the ] [Inserted by Act 26 of 1974, Section 9 (w.e.f. 1.4.1974).][Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).] [shall, in computing the profits and gains of the industrial undertaking or the hotel for the purposes of the deduction under this section, take the amount of profits as may be reasonably deemed to have been derived therefrom.] [Inserted by Act 26 of 1974, Section 9 (w.e.f. 1.4.1974).][* * *] [ Sub-Section (8) omitted by Act 41 of 1975, Section 21 (w.e.f. 1.4.1976).]
