Section 9(1)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 8] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(c) in The Income Tax Act, 1961

(c)[ in the case of a non-resident, being a person engaged in the business of running a news agency or of publishing newspapers, magazines or journals, no income shall be deemed to accrue or arise in India to him through or from activities which are confined to the collection of news and views in India for transmission out of India;] [ Inserted by Act 11 of 1983, Section 4 (w.e.f. 1.4.1962).]

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Union of India - Subsection

Section 9(1)(c) in The Income Tax Act, 1961