Section 114G(1)(g) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 114G(1)] [Section 114G] [Entire Act]

Union of India - Subsection

Section 114G(1)(g) in Income Tax Rules, 1962

(g)in the case of any account other than that referred to in clause (e) or (f), the total gross amount paid or credited to the account holder with respect to the account during the relevant calendar year with respect to which the reporting financial institution is the obligor or debtor, including the aggregate amount of any redemption payments made to the account holder during the relevant calendar year; and

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Union of India - Subsection

Section 114G(1)(g) in Income Tax Rules, 1962