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[Cites 0, Cited by 0] [Section 10CA(3)] [Section 10CA] [Entire Act]

Union of India - Subsection

Section 10CA(3)(i) in Income Tax Rules, 1962

(i)where the prices have been determined using the method referred to in clause (b) of sub-rule (1) of rule 10B, the weighted average of the prices shall be computed with weights being assigned to the quantum of sales which has been considered for arriving at the respective prices;