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[Cites 0, Cited by 0] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(3) in The Income Tax Act, 2025

(3)Irrespective of anything contained in section 165 or 166 or the methods provided by rules made under this Act,––
(a)the arm's length price of any international transaction; or
(b)the income referred to in sub-section (1)(b),in respect of which the advance pricing agreement has been entered into, shall be determined as per the advance pricing agreement so entered.