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CBDT Issues Draft Rules to Compute Fair Market Value of Foreign Firms - (24 May 2016)

Central Board of Direct Taxes (CBDT) has taken the steps for implementing the controversial ‘indirect transfer’ provisions by issuing draft rules to specify the manner in which ‘fair market value’ (FMV) of assets of foreign company with underlying Indian assets be computed.

Tags : CENTRAL BOARD OF DIRECT TAXES   INDIRECT TRANSFER’ PROVISIONS  

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