Section 114F(6)(iv) in Income Tax Rules, 1962

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

Union of India - Subsection

Section 114F(6)(iv) in Income Tax Rules, 1962

(iv)substantially all of the activities of the entity consist of holding (in whole or in part) the outstanding stock of, or providing financing and services to, one or more subsidiaries that engage in trades or businesses other than the business of a financial institution:

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Union of India - Subsection

Section 114F(6)(iv) in Income Tax Rules, 1962