Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89A] [Entire Act] Union of India - Subsection Section 89A(c) in The Income Tax Act, 1961 (c)"specified person" means a person resident in India who opened a specified account in a notified country while being non-resident in India and resident in that country.]
