Section 10CB(1)(ii) in Income Tax Rules, 1962

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Union of India - Subsection

Section 10CB(1)(ii) in Income Tax Rules, 1962

(ii)from the date of the order of Assessing Officer or the appellate authority, as the case may be, if the primary adjustments to transfer price as determined in the aforesaid order has been accepted by the assessee;

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Union of India - Subsection

Section 10CB(1)(ii) in Income Tax Rules, 1962