Section 10D(2A)(b) in Income Tax Rules, 1962

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Union of India - Subsection

Section 10D(2A)(b) in Income Tax Rules, 1962

(b)the eligible assessee, referred to in clause (ii) of rule 10THA, shall keep and maintain the following information and documents, namely:-

(i)a description of the ownership structure of the assessee co-operative society with details of shares or other ownership interest held therein by the members;

(ii)description of members including their addresses and period of membership;

(iii)the nature and terms (including prices) of specified domestic transactions entered into with each member and the quantum and value of each such transaction or class of such transaction;

(iv)a record of the actual working carried out for determining the transfer price of the specified domestic transaction;

(v)the assumptions, policies and price negotiations, if any, which have critically affected the determination of the transfer price;

(vi)the documentation regarding price being routinely declared in transparent manner and being available in public domain; and

(vii)any other information, data or document which may be relevant for determination of the transfer price.

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Union of India - Subsection

Section 10D(2A)(b) in Income Tax Rules, 1962