Section 9(3)(viii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(viii) in The Income Tax Act, 1961

(viii)[ income arising outside India, being any sum of money referred to in sub-clause (xviia) of clause (24) of section 2, paid on or after the 5th day of July, 2019 by a person resident in India to a non-resident, not being a company, or to a foreign company.] [Inserted by Finance (No. 2) Act, 2019 (Act No. 23 of 2019), dated 1.8.2019.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 9(3)(viii) in The Income Tax Act, 1961