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[Cites 0, Cited by 0] [Section 10THC] [Entire Act]

Union of India - Subsection

Section 10THC(1) in Income Tax Rules, 1962

(1)Where an eligible assessee has entered into an eligible specified domestic transaction in any previous year relevant to an assessment year and the option exercised by the said assessee is treated to be validly exercised under rule 10THD, the transfer price declared by the assessee in respect of such transaction for that assessment year shall be accepted by the income-tax authorities, if it is in accordance with the circumstances as specified in sub-rule (2).