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

Union of India - Subsection

Section 114F(2) in Income Tax Rules, 1962

(2)"financial asset" includes a security (for example, a share of stock in a corporation; partnership or beneficial ownership interest in a widely held or publicly traded partnership or trust; note, bond, debenture, or other evidence of indebtedness), partnership interest, commodity, swap (for example, interest rate swaps, currency swaps, basis swaps, interest rate caps, interest rate floors, commodity swaps, equity swaps, equity index swaps, and similar agreements), insurance contract or annuity contract, or any interest (including a futures or forward contract or option) in a security, partnership interest, commodity, swap, insurance contract, or annuity contract:Provided that "financial asset" shall not include a non-debt and direct interest in an immovable property;