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[Cites 0, Cited by 0] [Section 166(9)] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(9)(c) in The Income Tax Act, 2025

(c)the Transfer Pricing Officer shall, within one month from the end of the month in which such option or options are exercised, by an order in writing, declare that such option or options are valid subject to the conditions, as may be prescribed.