(1)The determination of—(a)income referred to in section 9(2); or(b)arm's length price under section 165 or 166,shall be subject to safe harbour rules.(2)For the purposes of sub-section (1), the Board may make rules for safe harbour.(3)For the purposes of this section, "safe harbour" means circumstances in which the income-tax authorities shall accept,––(a)the transfer price; or(b)the income, deemed to accrue or arise under section 9(2),declared by the assessee.[Similar to Section 92CB from The Income Tax Act, 1961.-Also Refer]
