Section 3 in Convention Between the Government of the Republic of India and the Government of the Czech Republic for the Avoidance of Double Taxation and the Prevention of Fiscal Evasion with respect to taxes on Income and on Capital
3. The existing taxes to which the Convention shall apply are in particular :
(a)In India:(i)the income tax, including any surcharge thereon;(ii)the wealth tax,(hereinafter referred to as "Indian tax");(b)In the Czech Republic :(i)the tax on income of individuals:(ii)the tax on income of legal persons;(iii)the tax on immovable property,(hereinafter referred to as "Czech tax");
