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[Cites 0, Cited by 0] [Section 166(6)] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(6)(c) in The Income Tax Act, 2025

(c)after taking into account all relevant materials which he has gathered, the Transfer Pricing Officer shall, by order in writing, determine the arm's length price in relation to the international transaction or specified domestic transaction as per section 165(4) and send a copy of his order to the Assessing Officer and to the assessee.