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

Union of India - Subsection

Section 10CB(3)(c) in Income Tax Rules, 1962

(c)in cases referred to in sub-clause(b) of clause (iii) of sub-rule(1), from the end of the month in which the advance pricing agreement has been entered into by the assessee under section 92CC of the Act;