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[Cites 0, Cited by 637] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(2) in The Income Tax Act, 1961

(2)Where the Central Government has entered into an agreement with the Government of any country outside India or specified territory outside India, as the case may be, under sub-section (1) for granting relief of tax, or as the case may be, avoidance of double taxation, then, in relation to the assessee to whom such agreement applies, the provisions of this Act shall apply to the extent they are more beneficial to that assessee.