Section 3(b) in Convention between the Republic of India and the Kingdom of Morocco for the Avoidance of Double Taxation and the Prevention of Fiscal Evasion with Respect to Taxes on Income
(b)In the Kingdom of Morocco :(i)General income tax ;(ii)corporation tax ;(iii)the tax on income from the shares or social parts and assimilated income;(iv)the tax on immovable property profits ;(v)the participation on the national solidarity;(vi)the tax on income from fixed yield investments;
