Section 3 in The Agreement between the Government of Republic of India and the Government of Republic of Belarus for the avoidance of double taxation and the prevention of fiscal evasion with respect to taxes of income
3. The taxes to which this Agreement shall apply are in particular:
a. In India:i. the income-tax including any surcharge thereon; andii. wealth-tax(hereinafter referred to as "Indian Tax"); andb. In Belarus:i. the tax on income and profits of enterprises associations and organisations:ii. the income-tax on individuals; andiii. the tax on immovable property(hereinafter referred to as "Belarusian tax").
