54/2012 : Notification: 54 Date of Issue: 17/12/2012

Section 90 of the Income-tax Act, 1961 - Double taxation agreement - Agreement with foreign countries or specified territories - Notified 'Specified Territory'

NOTIFICATION NO. 54/2012 [F.NO. 503/14/2012-FTD-I(PT)], dated 17-12-2012

In exercise of the powers conferred by Explanation 2 to section 90 of the Income- tax Act, 1961 (43 of 1961), the Central Government hereby notifies Sint Maarten, a part of Kingdom of Netherlands, the area outside India as the 'specified territory' for the purposes of the said section.

2. This notification shall come into force with immediate effect.

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