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

Union of India - Subsection

Section 10TE(4) in Income Tax Rules, 1962

(4)Where the Assessing officer doubts the valid exercise of the option for the safe harbour by an assessee, he shall make a reference to the Transfer Pricing Officer for determination of the eligibility of the assessee or the international transaction or both for the purposes of the safe harbour.