Section 1993(5)(e) 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]

(e)The term " internal traffic " shall mean traffic which originates and terminates within India or within Afghanistan, as the case may be.

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