Section 92CC(9)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 92CC(9)] [Section 92CC] [Entire Act]

Union of India - Subsection

Section 92CC(9)(b) in The Income Tax Act, 1961

(b)income referred to in clause (i) of sub-section (1) of section 9, or specifying the manner in which the said income is to be determined, as is reasonably attributable to the operations carried out in India by or on behalf of that person, being a non-resident,

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 92CC(9)(b) in The Income Tax Act, 1961