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[Cites 0, Cited by 28] [Section 92CA] [Entire Act]

Union of India - Subsection

Section 92CA(2B) in The Income Tax Act, 1961

(2B)Where in respect of an international transaction, the assessee has not furnished the report under section 92E and such transaction comes to the notice of the Transfer Pricing Officer during the course of the proceeding before him, the provisions of this Chapter shall apply as if such transaction is an international transaction referred to him under sub-section (1).