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[Cites 0, Cited by 0] [Section 10C] [Entire Act]

Union of India - Subsection

Section 10C(1) in Income Tax Rules, 1962

(1)For the purposes of sub-section (1) of section 92C, the most appropriate method shall be the method which is best suited to the facts and circumstances of each particular international transaction or specified domestic transaction, and which provides the most reliable measure of an arm's length price in relation to the international transaction or the specified domestic transaction, as the case may be.