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[Cites 0, Cited by 0] [Section 10C(2)] [Section 10C] [Entire Act]

Union of India - Subsection

Section 10C(2)(e) in Income Tax Rules, 1962

(e)the extent to which reliable and accurate adjustments can be made to account for differences, if any, between the international transaction or the specified domestic transaction and the comparable uncontrolled transaction or between the enterprises entering into such transactions;