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[Cites 0, Cited by 0] [Section 147(5)] [Section 147] [Entire Act]

Union of India - Subsection

Section 147(5)(a) in The Income Tax Act, 2025

(a)"relevant tax year" shall be,—
(i)in case of an entity mentioned in sub-section (1)(a), the tax year in which permission under section 23(1)(a) of the Banking Regulation Act, 1949, or permission or registration under the Securities and Exchange Board of India Act, 1992 or any other relevant law was obtained; or
(ii)in case of an entity mentioned in sub-section (1)(b), the tax year in which permission under section 23(1)(a) of the Banking Regulation Act, 1949, or permission or registration under the Securities and Exchange Board of India Act, 1992, or permission or registration under the International Financial Services Centre Authority Act, 2019 was obtained;