Section 269C(2)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 21] [Section 269C(2)] [Section 269C] [Entire Act]

Union of India - Subsection

Section 269C(2)(a) in The Income Tax Act, 1961

(a)where the fair market value of such property exceeds the apparent consideration therefor by more than twenty-five per cent. of such apparent consideration, it shall be conclusive proof that the consideration for such transfer as agreed to between the parties has not been truly stated in the instrument of transfer;

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Union of India - Subsection

Section 269C(2)(a) in The Income Tax Act, 1961