Section 402(27)(g) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 402(27)] [Section 402] [Entire Act]

(g)in the case of a person not resident in India––

(i)the person himself; or

(ii)any person authorised by such person; or

(iii)the agent of such person in India including any person treated as an agent under section 306;

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