12E : Notification: S.O. 12(E) Date of Issue: 5/1/1998

Notification: S.O. 12(E) Date of Issue: 5/1/1998

Notification: S.O. 12(E)

Section(s) Referred: 10 ,10(6C)

Statute: INCOME TAX

Date of Issue: 5/1/1998

In exercise of the powers conferred by clause (6C) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby declares that any income arising to the Rolls Royce Military Aero Engines Limited, a foreign company having its office at Moor Lane, Derby, DE24 8BJ, England, by way of fees for technical services received in pursuance of the agreement dated 27th March, 1996, entered into with the President of India for providing services in or outside India in projects connected with security of India shall not be taken into consideration for computing the total income of the said company under the Income-tax Act, 1961:

Provided that income on supply of spare parts in pursuance of the said agreement shall not be exempt under the said clause (6C) of section 10 and income on supply of said spare parts shall be taken into consideration for computing the total income of the said company.

[Notification No. 10494/F. No. 200/112/96-ITA-I