(4)Where there are more than one Indian concerns that are constituent entities of a group, the information may be furnished by any one Indian concern, if,-(i)the group has designated such Indian concern to furnish information on behalf of all other Indian concerns that are constituent of the group, and(ii)the information regarding the designated Indian concern has been conveyed in writing on behalf of the group to the Assessing Officer:Provided that nothing contained in this sub-rule shall have effect if the designated Indian concern fails to furnish the information in accordance with the provisions of this rule.
