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[Cites 0, Cited by 0] [Section 286(3)] [Section 286] [Entire Act]

Union of India - Subsection

Section 286(3)(a) in The Income Tax Act, 1961

(a)the aggregate information in respect of the amount of revenue, profit or loss before income-tax, amount of income-tax paid, amount of income-tax accrued, stated capital, accumulated earnings, number of employees and tangible assets not being cash or cash equivalents, with regard to each country or territory in which the group operates;