Section 1993(5)(d) in The Agreement Between the Government of India and Government of Afghanistan for avoidance of Double Taxation of income of enterprises operating aircraft.

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International Treaty - Subsection

Section 1993(5)(d) in The Agreement Between the Government of India and Government of Afghanistan for avoidance of Double Taxation of income of enterprises operating aircraft.

(d)The term " airlines of India " or " airlines of Afghanistan " means---

(i)airlines designated by the Government of India or the Government of Afghanistan, as the case may be, in pursuance of the Agreement dated 26th January, 1952 (as amended or revised from time to time) between the two Govern ment relating to air services; or

(ii)airlines which are authorised by the Government of India or the Government of Afghanistan, as the case may be, by a general or special arrangement of between the two Governments to operate chartered flights between or beyond their territories.

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International Treaty - Subsection

Section 1993(5)(d) in The Agreement Between the Government of India and Government of Afghanistan for avoidance of Double Taxation of income of enterprises operating aircraft.