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[Cites 0, Cited by 0] [Section 114H(8)] [Section 114H] [Entire Act]

Union of India - Subsection

Section 114H(8)(d) in Income Tax Rules, 1962

(d)the reporting financial institution shall report the information specified in rule 114G in respect of any closed account which is identified under clause (c) as a U.S. reportable account or as an account held by a non-participating financial institution, as applicable, by the date that is the later of,-