(1)An assessee shall make a secondary adjustment in every case where primary adjustment of one crore rupees or more to the transfer price—(a)has been made by the assessee on his own in his return of income;(b)made by the Assessing Officer has been accepted by him;(c)is determined by an advance pricing agreement entered into by him under section 168;(d)is made as per the safe harbour rules made under section 167; or(e)is arising as a result of resolution of an assessment by way of the mutual agreement procedure under an agreement entered into under section 159 for avoidance of double taxation.
