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[Cites 0, Cited by 0] [Section 92CC] [Entire Act]

Union of India - Subsection

Section 92CC(2) in The Income Tax Act, 1961

(2)The manner of determination of the arm's length price referred to in clause (a) or the income referred to in clause (b) of sub-section (1), may include the methods referred to in sub-section (1) of section 92C or the methods provided by rules made under this Act, respectively, with such adjustments or variations, as may be necessary or expedient so to do.