Section 10TE(6)(c) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 10TE(6)] [Section 10TE] [Entire Act]

Union of India - Subsection

Section 10TE(6)(c) in Income Tax Rules, 1962

(c)the Transfer Pricing Officer finds that the international transaction in respect of which the option referred to in sub-rule (1) has been exercised is not an eligible international transaction,

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Union of India - Subsection

Section 10TE(6)(c) in Income Tax Rules, 1962