Section 80RRB(4)(g) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80RRB(4)(g) in The Income Tax Act, 1961

(g)"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 of the patented article for commercial use) for-

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

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

(iii)the use of any patent; or

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

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Union of India - Subsection

Section 80RRB(4)(g) in The Income Tax Act, 1961