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[Cites 0, Cited by 0] [Section 303(1)] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(1)(a) in The Income Tax Act, 2025

(a)in respect of the income of a non-resident specified in section 9, the agent of the non-resident, including a person who is treated as an agent under section 306;