Section 114H(5)(C) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 114H(5)] [Section 114H] [Entire Act]

Union of India - Subsection

Section 114H(5)(C) in Income Tax Rules, 1962

(C)for purposes of determining whether a controlling person of a pre-existing account of passive non-financial entity is a reportable person, a reporting financial institution may rely on,-

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 114H(5)(C) in Income Tax Rules, 1962