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[Cites 0, Cited by 0] [Section 114F(5)] [Section 114F] [Entire Act]

Union of India - Subsection

Section 114F(5)(f) in Income Tax Rules, 1962

(f)an investment entity established in India that is a financial institution only because it,-
(I)renders investment advice to, and acts on behalf of; or
(II)manages portfolios for, and acts on behalf of; or
(III)executes trades on behalf of, a customer for the purposes of investing, managing, or administering funds or securities deposited in the name of the customer with a financial institution other than a non-participating financial institution;