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ITAT, Delhi Deletes Adjustments of TPO on AMP Expenses of Ray-Ban - (27 Jan 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi has given relief to Ray-Ban deleting the adjustments made by the Transfer Pricing Officer (TPO) on account of Arm’s Length Price (ALP) of Advertisement, Marketing, and Promotion Expenses (AMP) expenses.

Tags : INCOME TAX APPELLATE TRIBUNAL   RAY-BAN  

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