(4)A constituent entity of an international group, resident in India, other than the entity referred to in sub-section (2), shall furnish the report referred to in the said sub-section, in respect of the international group for a reporting accounting year within the period, as may be prescribed, if the parent entity is resident of a country or territory,—(a)where the parent entity is not obligated to file the report of the nature referred to in the said sub-section; or(b)with which India does not have an agreement providing for exchange of the report of the nature referred to in the said sub-section; or(c)where there has been a systemic failure of the country or territory and such failure has been intimated by the prescribed income-tax authority to such constituent entity.
