(a)in a case where the value of the asset as claimed by the assessee is in accordance with the estimate made by a registered valuer, if the ] [Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).][is of opinion that the value so claimed is less than its fair market value; [Inserted by Act 45 of 1972, Section 2 (w.e.f. 1.1.1973).]
