(6)The provisions of sub-sections (4) and (5) shall not apply, if—(a)an alternate reporting entity of the international group has furnished a report of the nature referred to in sub-section (2), with the tax authority of the country or territory in which such entity is resident, on or before the date specified by that country or territory; and(b)the following conditions are satisfied:—(i)the said report is required to be furnished under any law in force in the said country or territory;(ii)the said country or territory has entered into an agreement with India providing for exchange of the said report;(iii)the prescribed income-tax authority has not conveyed any systemic failure in respect of the said country or territory to any constituent entity of the group that is resident in India;(iv)the said country or territory has been informed in writing by the constituent entity that it is the alternate reporting entity on behalf of the international group; and(v)the prescribed income-tax authority has been informed by the entity referred to in sub-sections (4) and (5) as per sub-section (1).
