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[Cites 0, Cited by 0] [Section 511(6)] [Section 511] [Entire Act]

Union of India - Subsection

Section 511(6)(b) in The Income Tax Act, 2025

(b)the following conditions are satisfied:—
(i)the said report is required to be furnished under any law in force in the said country or territory;
(ii)the said country or territory has entered into an agreement with India providing for exchange of the said report;
(iii)the prescribed income-tax authority has not conveyed any systemic failure in respect of the said country or territory to any constituent entity of the group that is resident in India;
(iv)the said country or territory has been informed in writing by the constituent entity that it is the alternate reporting entity on behalf of the international group; and
(v)the prescribed income-tax authority has been informed by the entity referred to in sub-sections (4) and (5) as per sub-section (1).