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[Cites 0, Cited by 0] [Section 114F(3)] [Section 114F] [Entire Act]

Union of India - Subsection

Section 114F(3)(c) in Income Tax Rules, 1962

(c)"investment entity" means any entity,-
(A)that primarily conducts as a business one or more of the following activities or operations for or on behalf of a customer, namely:-
(i)trading in money market instruments (cheques, bills, certificates of deposit, derivatives, etc.); foreign exchange; exchange, interest rate and index instruments; transferable securities; or commodity futures trading; or
(ii)individual and collective portfolio management; or
(iii)otherwise investing, administering, or managing financial assets or money on behalf of other persons; or
(B)the gross income of which is primarily attributable to investing, reinvesting, or trading in financial assets, if the entity is managed by another entity that is a depository institution, a custodial institution, a specified insurance company, or an investment entity mentioned in sub-clause (A) of this clause.