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[Cites 0, Cited by 0] [Section 10CB(3)] [Section 10CB] [Entire Act]

Union of India - Subsection

Section 10CB(3)(B) in Income Tax Rules, 1962

(B)The rate of exchange for the calculation of the value in rupees of the international transaction denominated in foreign currency shall be the telegraphic transfer buying rate of such currency on the last day of the previous year in which such international transaction was undertaken and the "telegraphic transfer buying rate" shall have the same meaning as assigned in the Explanation to rule 26.]