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[Cites 0, Cited by 0] [Section 10B(1)] [Section 10B] [Entire Act]

Union of India - Subsection

Section 10B(1)(a) in Income Tax Rules, 1962

(a)comparable uncontrolled price method, by which,-
(i)the price charged or paid for property transferred or services provided in a comparable uncontrolled transaction, or a number of such transactions, is identified;
(ii)such price is adjusted to account for differences, if any, between the international transaction or the specified domestic transaction and the comparable uncontrolled transactions or between the enterprises entering into such transactions, which could materially affect the price in the open market;
(iii)the adjusted price arrived at under sub-clause (ii) is taken to be an arm's length price in respect of the property transferred or services provided in the international transaction or the specified domestic transaction ;