Section 114H(2)(b) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 114H(2)] [Section 114H] [Entire Act]

Union of India - Subsection

Section 114H(2)(b) in Income Tax Rules, 1962

(b)"high value account" means a pre-existing individual account with a balance or value that,-

(i)in case of a U.S. reportable account, exceeds an amount equivalent to one million U.S. dollars as on the 30th June, 2014 or 31st December of any subsequent year; and

(ii)in case of other reportable account, exceeds an amount equivalent to one million U.S. dollars as on the 31st December, 2015 or 31st December of any subsequent year;

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Union of India - Subsection

Section 114H(2)(b) in Income Tax Rules, 1962