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[Cites 0, Cited by 0] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(2) in The Income Tax Act, 2025

(2)The most appropriate method referred to in sub-section (1) shall be,––
(a)selected having regard to the nature of transaction or class of transaction or class of associated enterprise or functions performed by such enterprises or such other relevant factors as the Board may prescribe;
(b)applied for determination of arm's length price in such manner as may be prescribed.