Section 19C(3)(c) in THE FINANCE ACT, 2021

[Cites 0, Cited by 0] [Section 19C(3)] [Section 19C] [Entire Act]

(c)the omnibus approval shall specify the following, namely:

(i)the details regarding the name of the related party and the nature, period and the maximum amount of the transitions that shall be entered into;

(ii)the details regarding indicative base price or current contracted price, along with the formula, if any, for variation in the. price; and

(iii)such other conditions as the Audit Committee may deem fit:

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