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[Cites 0, Cited by 0] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(5) in The Income Tax Act, 2025

(5)The advance pricing agreement entered into shall be binding—
(a)on the person in whose case, and in respect of the transaction in relation to which, the agreement has been entered into; and
(b)on the Principal Commissioner or Commissioner, and the income-tax authorities subordinate to him, in respect of the said person and the said transaction