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[Cites 0, Cited by 0] [Section 10D(2A)] [Section 10D] [Entire Act]

Union of India - Subsection

Section 10D(2A)(a) in Income Tax Rules, 1962

(a)the eligible assessee, referred to in clause (i) of rule 10THA, shall keep and maintain the following information and documents, namely:-
(i)a desciption of the ownership structure of the assessee enterprise with details of shares or other ownership interest held therein by other enterprises;
(ii)a broad description of the business of the assessee and the industry in which the assessee operates, and of the business of the associated enterprises with whom the assessee has transacted;
(iii)the nature and terms (including prices) of specified domestic transactions entered into with each associated enterprise and the quantum and value of each such transaction or class of such transaction;
(iv)a record of proceedings, if any, before the regulatory commission and orders of such commission relating to the specified domestic transaction;
(v)a record of the actual working carried out for determining the transfer price of the specified domestic transaction;
(vi)the assumptions, policies and price negotiations, if any, which have critically affected the determination of the transfer price; and
(vii)any other information, data or document, including information or data relating to the associated enterprise, which may be relevant for determination of the transfer price;