Section 1993(5)(b) in The Agreement Between the Government of India and Government of Afghanistan for avoidance of Double Taxation of income of enterprises operating aircraft.

[Cites 0, Cited by 0] [Section 1993(5)] [Section 1993] [Entire Act]

(b)The term " Afghanistan tax " means the income tax and the business transactions tax imposed by the Income Tax Law of Afghanistan.

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