Income Tax Department

Ministry of Finance, Government of India

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If my income is taxed in India as well as abroad, can I claim any sort of relief on account of double taxation?

Subject

General FAQs

etds-answer

​​​Yes, you can claim relief in respect of income which is charged to tax both in India as well as abroad. Relief is either granted as per the provisions of double taxation avoidance agreement entered into with that country (if any) by the Government of India or by allowing relief as per section 91​ of the Act in respect of tax paid in the foreign country.