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

Union of India - Subsection

Section 10TE(11) in Income Tax Rules, 1962

(11)The Transfer Pricing Officer on receipt of a reference under sub-rule (10) shall, by an order in writing, determine the validity or otherwise of the option exercised by the assessee for the relevant year after providing an opportunity of being heard to the assessee and cause a copy of the said order to be served on the assessee and the Assessing Officer.