Section 286(9)(h) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 286(9)] [Section 286] [Entire Act]

Union of India - Subsection

Section 286(9)(h) in The Income Tax Act, 1961

(h)"parent entity" means a constituent entity, of an international group holding, directly or indirectly, an interest in one or more of the other constituent entities of the international group, such that, -

(i)it is required to prepare a consolidated financial statement under any law for the time being in force or the accounting standards of the country or territory of which the entity is resident; or

(ii)it would have been required to prepare a consolidated financial statement had the equity shares of any of the enterprises were listed on a stock exchange,

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Union of India - Subsection

Section 286(9)(h) in The Income Tax Act, 1961