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

Union of India - Subsection

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

(d)"constituent entity" means, -
(i)any separate entity of an international group that is included in the consolidated financial statement of the said group for financial reporting purposes, or may be so included for the said purpose, if the equity share of any entity of the international group were to be listed on a stock exchange;
(ii)any such entity that is excluded from the consolidated financial statement of the international group solely on the basis of size or materiality; or
(iii)any permanent establishment of any separate business entity of the international group included in [sub-clause (i) or sub-clause (ii)] [Subsituted 'clause (i) or clause (ii)' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.], if such business unit prepares a separate financial statement for such permanent establishment for financial reporting, regulatory, tax reporting or internal management control purposes;