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[Cites 0, Cited by 0] [Section 207] [Entire Act]

Union of India - Subsection

Section 207(2) in The Income Tax Act, 2025

(2)Where the total income of a non-resident (not being a company) or of a foreign company, includes any income by way of royalty or fees for technical services received from Government or an Indian concern in pursuance of an agreement made with Government or an Indian concern after the 31st March, 1976, other than income referred to in section 59(1), and—
(a)the agreement is approved by the Central Government where such agreement is with an Indian concern; or
(b)where the agreement relates to a matter included in the industrial policy, for the time being in force, of the Government of India, it is as per that policy, then, subject to the provisions of sub-section (3), the income-tax payable shall be the aggregate of income-tax computed at the rate specified in the column C applied on the corresponding income specified in column B of the Table below:––Table
Sl. No.IncomeRates of income-tax payable
ABC
1.Royalty other than income referred to in section 59(1).20%
2.Fees for technical services other than income referred to in section 59(1).20%
3.Total income as reduced by income referred to against serial numbers 1 and 2.Rates in force.