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[Cites 0, Cited by 0] [Section 114H(6)] [Section 114H] [Entire Act]

Union of India - Subsection

Section 114H(6)(a) in Income Tax Rules, 1962

(a)a reporting financial institution, to determine whether the new entity account is a reportable account, shall apply the following review procedures namely:
(i)determine whether the entity is a reportable person and for that the reporting financial institution shall,-
(A)obtain a self-certification, which may be part of the account opening documentation, that allows the reporting financial institution to determine the account holder's residence or residences for tax purposes and confirm the reasonableness of such self-certification based on the information obtained by the reporting financial institution in connection with the opening of the account, including any documentation collected in accordance with the rules made under the Prevention of Money-laundering Act, 2002 (15 of 2003):