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

Union of India - Subsection

Section 114E(6)(v) in Income Tax Rules, 1962

(v)a person or individual, as the case may be, who controls and manages the affairs of the reporting entity if the reporting person is, an unincorporated association or, a body of individuals or, any other person.