Section 2(a) in Agreement between the Government of the Republic of India and the Government of the Russian Federation for the avoidance of double taxation with respect to taxes on income

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Section 2(a) in Agreement between the Government of the Republic of India and the Government of the Russian Federation for the avoidance of double taxation with respect to taxes on income

(a)in the case of the Russian Federation:

(i)taxes on profits (income) of enterprises and organisations; and

(ii)the income tax on individuals