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

Union of India - Subsection

Section 10THD(2) in Income Tax Rules, 1962

(2)On receipt of Form 3CEFB, the Assessing Officer shall verify whether-
(i)the assessee exercising the option is an eligible assessee; and
(ii)the transaction in respect of which the option is exercised is an eligible specified domestic transaction,
before the option for safe harbour by the assessee is treated to be validly exercised.