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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(5) in Finance Act, 2012

(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 Commissioner, and the income-tax authorities subordinate to him, in respect of the said person and the said transaction.