(4)The Assessing Officer, during the course of any proceeding for the assessment of income, may proceed to determine the arm's length price in relation to an transaction as per transaction or specified domestic sub-sections (1), (2) and (3) if, on the basis of material or information or document in his possession, he is of the opinion that—(a)the price charged or paid in an international transaction or specified domestic transaction has not been determined as per sub-sections (1), (2) and (3); or(b)any information and document relating to an international transaction or specified domestic transaction has not been kept and maintained by the assessee as per section 171(1); or(c)the information or data used in determination of the arm's length price by the assessee is not reliable or correct; or(d)the assessee has failed to furnish, within the specified time, any information or document which he was required to furnish by a notice issued under section 171(2) and (3).
