163 : Circular No. 163, dated 29-05-1975

[WITHDRAWN BY CIRCULAR NO. 7/2009, DATED 22-10-2009]

Non-Residents—Income Accruing or Arising through or from Business connection in India—Liability to Tax—Section 9 of the Income-tax Act, 1961

Circular No. 163, dated 29-5-75, CBDT Bulletin XXI/I/2, page 6.

 

To remove any possible and misunderstanding of the legal position, the Board added the following sentences, at the end of the last para of Board Circular No. 23 of 1969 :-

"The taxability of such portion of the profits will, however, be subject to the exemption provided in clause (b) of the Explanation to Section 9(1)(i)".

[Circular No. 163, dated 29-5-75, CBDT Bulletin XXI/I/2, page 6.]