Section 10CA(2)(ii) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 10CA(2)] [Section 10CA] [Entire Act]

Union of India - Subsection

Section 10CA(2)(ii) in Income Tax Rules, 1962

(ii)the weighted average of the prices, computed in accordance with the manner provided in sub-rule (3), of the comparable uncontrolled transactions undertaken in the current year and in the aforesaid period preceding it shall be included in the dataset instead of the price referred to in sub-rule (1):

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 10CA(2)(ii) in Income Tax Rules, 1962