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[Cites 0, Cited by 0] [Section 377] [Entire Act]

Union of India - Subsection

Section 377(8) in The Income Tax Act, 2025

(8)For the purposes of this section,––
(a)"Competent Authority" means the Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner; and
(b)"Transfer Pricing Officer" shall have the same meaning as in section 166(17).