Section 92CE(3)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 92CE(3)(iii) in The Income Tax Act, 1961

(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;

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Union of India - Subsection

Section 92CE(3)(iii) in The Income Tax Act, 1961