92CB. [ Power of Board to make safe harbour rules. [ Inserted by Act 33 of 2009, Section 42 (w.e.f. 1.4.2009).]
(1)The determination of arm's length price under section 92-C or section 92-CA shall be subject to safe harbour rules.(2)The Board may, for the purposes of sub-section (1), make rules for safe harbour.Explanation. - For the purposes of this section, "safe harbour" means circumstances in which the income-tax authorities shall accept the transfer price declared by the assessee.]
