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[Cites 0, Cited by 0] [Section 286(9)] [Section 286] [Entire Act]

Union of India - Subsection

Section 286(9)(a) in The Income Tax Act, 1961

(a)"accounting year" means, -
(i)a previous year, in a case where the parent entity or alternate reporting entity is resident in India; or
(ii)an annual accounting period, with respect to which the parent entity of the international group prepares its financial statements under any law for the time being in force or the applicable accounting standards of the country or territory of which such entity is resident, in any other case;