506. Furnishing of information or documents by an Indian concern in certain cases.
Where,––the assets in India, as referred to(a)any share of, or interest in, a company or an entity registered or incorporated outside India derives, directly or indirectly, its value substantially from in located section 9(10)(a); and(b)such company or entity, as the case may be, holds, directly or indirectly, such assets in India through, or in, an Indian concern, then, such Indian concern shall, for the purposes of determination of any income accruing or arising in India under the said section, furnish within prescribed period to the prescribed income-tax authority the information or documents in such manner, as may be prescribed.[Similar to Section 285A from The Income Tax Act, 1961-Also Refer]
