Section 10I(5) in Income Tax Rules, 1962

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Union of India - Subsection

Section 10I(5) in Income Tax Rules, 1962

(5)The fees payable shall be in accordance with following table based on the amount of international transaction entered into or proposed to be undertaken in respect of which the agreement is proposed:

Amount of international transaction enteredinto or proposed to be undertaken in respect of which agreementis proposed during the proposed period of agreement.	Fee
Amount not exceeding Rs. 100 crores	10 lacs
Amount not exceeding Rs. 200 crores	15 lacs
Amount exceeding Rs. 200 crores	20 lacs

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Union of India - Subsection

Section 10I(5) in Income Tax Rules, 1962