(5)Subject to the provisions of sub- rules (6), (7) and (8), for the purposes of determining the arm's length price in respect of any remuneration, paid by the eligible investment fund to an eligible fund manager, referred to in clause (m) of sub-section (3) of section 9A, the provisions of the Act shall apply as if,-(i)the transaction between the eligible investment fund and the eligible fund manager is an international transaction; and(ii)the eligible investment fund and the eligible fund manager are associated enterprises.
