Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] Union of India - Subsection Section 10(b) in Central Excise Valuation (determination of price of excisable goods) Rules, 2000 (b)in any other case, the value shall be determined as if they are not related persons for the purpose of sub-section (1) of section 4.
