(8)in the case of an individual who is assigned to duties in India in connection with any co-operative technical assistance programmes and projects in accordance with an agreement entered into by the Central Government and the Government of a foreign State (the terms whereof provide for the exemption given by this clause)—(a)the remuneration received by him directly or indirectly from the Government of that foreign State for such duties, and(b)any other income of such individual which accrues or arises outside India, and is not deemed to accrue or arise in India, in respect of which such individual is required to pay any income or social security tax to the Government of that foreign State ;Following proviso shall be inserted in clause (8) of section 10 by the Finance Act, 2022, w.e.f. 1-4-2023 :Provided that nothing contained in this clause shall apply to such remuneration and income of the previous year relevant to the assessment year beginning on or after the 1st day of April, 2023;
