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[Cites 0, Cited by 0] [Section 114H(6)] [Section 114H] [Entire Act]

Union of India - Subsection

Section 114H(6)(A) in Income Tax Rules, 1962

(A)for purposes of determining whether the account holder is a passive non-financial entity, the reporting financial institution shall rely on a self-certification from the account holder to establish its status, unless it has information in its possession or that is publicly available, based on which it can reasonably determine that the account holder is not a passive non-financial entity;