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

Union of India - Subsection

Section 10T(2) in Income Tax Rules, 1962

(2)The negotiation between the competent authority in India and the competent authority in the other country or countries, in case of bilateral or multilateral agreement, shall be carried out in accordance with the provisions of the tax treaty between India and the other country or countries.Safe Harbour Rules for International Transactions