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[Cites 0, Cited by 0] [Section 114F(3)] [Section 114F] [Entire Act]

Union of India - Subsection

Section 114F(3)(a) in Income Tax Rules, 1962

(a)"custodial institution" means any entity that holds, as a substantial portion of its business, financial assets for the account of others and where its income attributable to the holding of financial assets and related financial services equals or exceeds twenty per cent. of its gross income during the three financial years preceding the year in which determination is made or the period during which the entity has been in existence, whichever is less;