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[Cites 0, Cited by 0] [Section 114G(1)] [Section 114G] [Entire Act]

Union of India - Subsection

Section 114G(1)(e) in Income Tax Rules, 1962

(e)in the case of any custodial account,-
(i)the total gross amount of interest, the total gross amount of dividends, and the total gross amount of other income generated with respect to the assets held in the account, in each case paid or credited to the account (or with respect to the account) during the calendar year; and
(ii)the total gross proceeds from the sale or redemption of financial assets paid or credited to the account during the calendar year with respect to which the reporting financial institution acted as a custodian, broker, nominee, or otherwise as an agent for the account holder;