Section 152(8)(g) in The Income Tax Act, 2025

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Union of India - Subsection

Section 152(8)(g) in The Income Tax Act, 2025

(g)"royalty" in respect of a patent, means consideration for—

(i)the transfer of all or any rights (including the granting of a licence) in respect of a patent; or

(ii)the imparting of any information concerning the working of, or the use of, a patent; or

(iii)the use of any patent; or

(iv)the rendering of any services in connection with the activities referred to in sub-clauses (i) to (iii), but does not include any consideration,––

(A)which would be the income of the recipient chargeable under the head "Capital gains"; or

(B)for sale of product manufactured with the use of patented process or of the patented article for commercial use;

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Union of India - Subsection

Section 152(8)(g) in The Income Tax Act, 2025