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Union of India - Section

Section 10TG in Income Tax Rules, 1962

10TG. Mutual Agreement Procedure not to apply.

- Where transfer price in relation to an eligible international transaction declared by an eligible assessee is accepted by the income-tax authorities under section 92CB, the assessee shall not be entitled to invoke mutual agreement procedure under an agreement for avoidance of double taxation entered into with a country or specified territory outside India as referred to in section 90 or 90A.Safe Harbour Rules for Specified Domestic Transactions