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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(8) in The Income Tax Act, 2025

(8)Income arising outside India, in the nature of a sum referred to in section 2(49)(u), paid by a person resident in India,––
(a)to a non-resident, not being a company, or to a foreign company; or
(b)to a person not ordinarily resident in India under section 6(13), shall be deemed to accrue or arise in India.