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SECTION 90 OF THE INCOME-TAX ACT, 1961 - DOUBLE TAXATION AGREEMENT - AGREEMENT FOR AVOIDABLE OF DOUBLE TAXATION AND PREVENTION OF FISCAL EVASION WITH FOREIGN COUNTRIES
SECTION 90 OF THE INCOME-TAX ACT, 1961 - DOUBLE TAXATION AGREEMENT - AGREEMENT FOR AVOIDANCE OF DOUBLE TAXATION AND PREVENTION OF FISCAL EVASION WITH FOREIGN COUNTRIES
Income-tax (Double Taxation Relief) (Aden) Rules, 1953 - Present position thereunder These Rules being consistent with the corresponding provisions of the 1961 Act, continued to be
AGREEMENT FOR AVOIDANCE OF DOUBLE TAXATION AND PREVENTION OF FISCAL EVASION WITH AFGHANISTAN Whereas the Government of India and the Government of Afghanistan have concluded an
OTHER AGREEMENTS/DOUBLE TAXATION RELIEF RULES Agreement with African National Congress Mission - Exemption from income-tax on salaries and employments paid by the mission to their
SECTION 90 OF THE INCOME-TAX ACT, 1961 - DOUBLE TAXATION AGREEMENT - INTER-GOVERNMENTAL AGREEMENT AND MEMORANDUM OF UNDERSTANDING (MOU) BETWEEN
AGREEMENT FOR AVOIDANCE OF DOUBLE TAXATION AND PREVENTION OF FISCAL EVASION WITH ALBANIA THE GOVERNMENT OF THE REPUBLIC OF INDIA WITH RESPECT TO TAXES ON INCOME AND ON CAPITAL
AGREEMENT FOR AVOIDANCE OF DOUBLE TAXATION AND PREVENTION OF FISCAL EVASION WITH ARGENTINA Whereas, an Agreement between the Government of the Republic of India and the
Agreement for Avoidance of Double Taxation and prevention of fiscal evasion with Armenia Whereas the annexed Convention between the Government of the Republic of India and
Agreement for avoidance of double taxation and prevention of fiscal evasion with Australia Whereas the annexed Agreement between the Government of the Republic of India and the