Section 9(5)(b) in The Income Tax Act, 2025

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Union of India - Subsection

Section 9(5)(b) in The Income Tax Act, 2025

(b)for the purposes of clause (a),––

(i)any interest payable by the permanent establishment in India of a non-resident person engaged in the business of banking, to the head office or any other permanent establishment or any other part of such non-resident outside India shall be deemed to accrue or arise in India and shall be chargeable to tax in addition to any income attributable to such permanent establishment in India;

(ii)such permanent establishment in India shall––(A) be deemed to be a person separate from, and independent of, the non-resident person of which it is a permanent establishment; and(B) the provisions of this Act relating to computation of total income, determination of tax and collection and recovery shall apply, accordingly;

(iii)"permanent establishment" shall have the meaning assigned to it in section 173(c).

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Union of India - Subsection

Section 9(5)(b) in The Income Tax Act, 2025