Section 3 in Convention between the Republic of India and the Republic of Hungary for the Avoidance of Double Taxation and the Prevention of Fiscal Evasion with respect to Taxes on Income
3. The existing taxes to which the Convention shall apply are in particular:
(a)in Hungary:(i)the income tax on individuals;(ii)the corporation tax;(iii)the dividend tax;(hereinafter referred to as "Hungarian tax");(b)in India the income tax, including any surcharge thereon(hereinafter referred to as "Indian tax").
