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

[Cites 0, Cited by 16] [Section 269C(2)] [Section 269C] [Entire Act]

Union of India - Subsection

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

(b)where the property has been transferred for an apparent consideration which is less than its fair market value, it shall be presumed, unless the contrary is proved, that the consideration for such transfer as agreed to between the parties has not been truly stated in the instrument of transfer with such object as is referred to in clause (a) or clause (b) of sub-section (1).

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Union of India - Subsection

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