(3)For the purposes of this section,—(i)"associated enterprise" shall have the meaning assigned to it in sub-section (1) and sub-section (2) of section 92A;(ii)"arm's length price" shall have the meaning assigned to it in clause (ii) of section 92F;(iii)"excess money" means the difference between the arm's length price determined in primary adjustment and the price at which the international transaction has actually been undertaken;(iv)"primary adjustment" to a transfer price, means the determination of transfer price in accordance with the arm's length principle resulting in an increase in the total income or reduction in the loss, as the case may be, of the assessee;(v)"secondary adjustment" means an adjustment in the books of account of the assessee and its associated enterprise to reflect that the actual allocation of profits between the assessee and its associated enterprise are consistent with the transfer price determined as a result of primary adjustment, thereby removing the imbalance between cash account and actual profit of the assessee.
