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[Cites 0, Cited by 0] [Section 92CC] [Entire Act]

Union of India - Subsection

Section 92CC(3) in The Income Tax Act, 1961

(3)Notwithstanding anything contained in section 92C or section 92CA or the methods provided by rules made under this Act, the arm's length price of any international transaction or the income referred to in clause (b) of sub-section (1), in respect of which the advance pricing agreement has been entered into, shall be determined in accordance with the advance pricing agreement so entered.]