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[Cites 0, Cited by 0] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(4) in The Income Tax Act, 2025

(4)Where a reference is made under sub-section (1), the Transfer Pricing Officer shall serve a notice on the assessee requiring him to produce or cause to be produced on a date specified therein, any evidence on which the assessee may rely in support of the determination made by him of the arm's length price in relation to such transaction.