Eligible assessee for safe harbour rules for specified domestic transactions.
95. An "eligible assessee" means a person who has exercised a valid option for application of safe harbour rules in accordance with the provisions of rule 97, and —
| (a) | is a Government company engaged in the business of generation, supply, transmission or distribution of electricity; or | |
| (b) | is a co-operative society engaged in the business of procuring and marketing milk and* milk products. |