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)with respect to pre-existing entity accounts referred to in clause (b), only accounts which are held by,-

(i)one or more entities which are reportable persons; or

(ii)passive non-financial entity with one or more controlling persons who are reportable persons, shall be treated as reportable accounts: