Section 10(6)(vi) in The Income Tax Act, 1961

[Cites 0, Cited by 18] [Section 10(6)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(6)(vi) in The Income Tax Act, 1961

(vi)the remuneration received by him as an employee of a foreign enterprise for services rendered by him during his stay in India, provided the following conditions are fulfilled—

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Union of India - Subsection

Section 10(6)(vi) in The Income Tax Act, 1961