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

Union of India - Subsection

Section 168(2) in The Income Tax Act, 2025

(2)The manner of determination of the arm's length price referred to in sub-section (1)(a) or the income referred to in sub-section 1(b) may include, respectively,––
(a)the methods referred to in section 165(1); or
(b)the methods provided by rules made under this Act,with such adjustments or variations, as may be necessary or expedient so to do.