Section 10(8A)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10(8A)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(8A)(b) in The Income Tax Act, 1961

(b)any other income which accrues or arises to him or it outside India, and is not deemed to accrue or arise in India, in respect of which such consultant is required to pay any income or social security tax to the Government of the country of his or its origin.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 10(8A)(b) in The Income Tax Act, 1961