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CHAPTER X
SPECIAL PROVISIONS RELATING TO AVOIDANCE OF TAX
63 Income from transactions with non-residents, how computed in certain cases.
64 92. Where a business is carried on between a resident and a non-resident and it appears to the 65[Assessing] Officer that, owing to the close connection between them, the course of business is so arranged that the business transacted between them produces to the resident either no profits or less than the ordinary profits which might be expected to arise in that business, the 65[Assessing] Officer shall determine the amount of profits which may reasonably be deemed to have been derived therefrom and include such amount in the total income of the resident.
63. See rules 10 and 11 for manner of computation of income from ‘transactions with non-residents’. See also Appendix Two.
64. For relevant case laws, see Taxmann’s Master Guide to Income-tax Act.
65. Substituted for "Income-tax" by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.