Section 114F(5)(III) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 114F(5)] [Section 114F] [Entire Act]

Union of India - Subsection

Section 114F(5)(III) in Income Tax Rules, 1962

(III)if the sponsoring entity identifies any U.S. reportable account with respect to the financial institution, the sponsoring entity registers the financial institution pursuant to applicable registration requirements of the United States of America on or before the 31st December, 2015 or the date that is ninety days after such U.S. reportable account is first identified, whichever is later;

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Union of India - Subsection

Section 114F(5)(III) in Income Tax Rules, 1962