- In section 92CB of the Income-tax Act,-(I)for sub-section (1), the following sub-section shall be substituted, namely:-"(1) The determination of -(a)income referred to in clause (i) of sub-section (1) of section 9; or(b)arm's length price under section 92C or section 92CA,shall be subject to safe harbour rules.";(II)in sub-section (2), in the Explanation, for the words "the transfer price declared by the assessee", the words, brackets and figures "the transfer price or income, deemed to accrue or arise under clause (i) of sub-section (1) of section 9, as the case may be, declared by the assessee" shall be substituted.
