Section 194(2)(l) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 194(2)] [Section 194] [Entire Act]

Union of India - Subsection

Section 194(2)(l) in The Income Tax Act, 2025

(l)"royalty", in respect of a patent, means consideration (including any lump sum consideration but excluding any consideration which would be the income of the recipient chargeable under the head "Capital gains" or consideration for sale of product manufactured with the use of patented process or the patented article for commercial use) for the—

(i)transfer of all or any rights (including the granting of a licence) in respect of a patent; or

(ii)imparting of any information concerning the working of, or the use of, a patent; or

(iii)use of any patent; or

(iv)rendering of any services in connection with the activities referred to in sub-clauses (i) to (iii);

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Union of India - Subsection

Section 194(2)(l) in The Income Tax Act, 2025