Amendment of section 92B
Amendment of section 92B.
31. In section 92B of the Income-tax Act, in sub-section (2), with effect from the 1st day of April, 2015,—
| (i) | for the words "deemed to be a transaction", the words "deemed to be an international transaction" shall be substituted; | |
| (ii) | after the words "determined in substance between such other person and the associated enterprise", the words "where the enterprise or the associated enterprise or both of them are non-residents irrespective of whether such other person is a non-resident or not" shall be inserted. |