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[Cites 0, Cited by 0] [Section 114G(1)] [Section 114G] [Entire Act]

Union of India - Subsection

Section 114G(1)(h) in Income Tax Rules, 1962

(h)in the case of any account held by a non-participating financial institution, for calendar year 2015 and 2016, the name of each non-participating financial institution to which payments have been made and the aggregate amount of such payments: