- In section 295 of the Income-tax Act, in sub-section (2), in clause (b),-(a)after sub-clause (ii), the following sub-clause shall be inserted with effect from the 1st day of April, 2021, namely:-"(iia) operations carried out in India by a non-resident;";(b)after sub-clause (iia) as so inserted, the following sub-clause shall be inserted with effect from the 1st day of April, 2022, namely:-"(iib) transactions or activities of a non-resident;".
