Section 2010 in The Agreement between the Government of Republic of India and the Government of Republic of Belarus for the avoidance of double taxation and the prevention of fiscal evasion with respect to taxes of income
2010.
G.S.R. 392(E) dtd. 17.7.1998. - Whereas the annexed Agreement between the Government of the Republic of India and the Government of the Republic of Belarus for the avoidance of double taxation and the prevention of fiscal evasion with respect to taxes on income and on property (capital) shall enter into force on the Seventeenth day of July, 1998, in accordance with Article 30 of the said Agreement, thirty days after the receipt of the later of the notifications by both the Contracting States to each other of completion of the procedure required by their respective laws for bringing into force the said Agreement.Now, therefore, in exercise of the powers conferred by section 90 of the Income-tax Act, 1961 (43 of 1961), and section 44-A of the Wealth-tax Act, 1957 (27 of 1957), the Central Government hereby directs that all the provisions of the said Agreement shall be given effect to in the Union of India.ANNEXURE AGREEMENTBETWEENTHE GOVERNMENT OF THE REPUBLIC OF INDIAANDTHE GOVERNMENT OF THE REPUBLIC OF BELARUSFor The Avoidance Of Double Taxation And The Prevention Of Fiscal Evasion With Respect To Taxes On Income And On Property (Capital).The Government of the Republic of India and the Government of the Republic of Belarusdesiring to conclude an Agreement for the avoidance of double taxation and the prevention of fiscal evasion with respect to taxes on income and on property (capital) Have agreed as follows:ARTICLE 1personal scopeThis Agreement shall apply to persons who are residents of one or both of the Contracting States.ARTICLE 2Taxes Covered
