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[Cites 0, Cited by 0] [Section 209] [Entire Act]

Union of India - Subsection

Section 209(1) in The Income Tax Act, 2025

(1)The income-tax payable, on the total income of an assessee, being a non-resident, which includes income specified in column B of the Table below, shall be the aggregate of income-tax computed at the rate specified in the column C applied on the corresponding income specified in column B.Table
Sl. No.IncomeRate of income-tax payable
ABC
1.From interest on––(a) bonds of an Indian company issued as per such scheme as may be notified by the Central Government; or(b) bonds of a public sector company sold by the Government,and purchased in foreign currency.10%
2.From dividends on Global Depository Receipts—(a) issued as per such scheme as may be notified by the Central Government against the initial issue of shares of an Indian company and purchased in foreign currency through an approved intermediary; or(b) issued against the shares of a public sector company sold by the Government and purchased by him in foreign currency through an approved intermediary; or(c) issued or re-issued as per a scheme as may be notified by the Central Government, against the existing shares of an Indian company purchased in foreign currency through an approved intermediary.10%
3.Long-term capital gains arising from the transfer of bonds referred to against serial number 1 or Global Depository Receipts referred to against serial number 2.12.5%
4.Total income as reduced by income referred to against serial numbers 1 to 3.Rates in force.