(3)The agreement mentioned in sub-section (1) or (2) may be entered for—(a)the granting of relief in respect of—(i)income on which income-tax under this Act and income-tax in that country or specified territory, as the case may be have been paid;(ii)income-tax chargeable under this Act and under the corresponding law in force in that country or specified territory, as the case may be, to promote mutual economic relations, trade and investment; or(b)the avoidance of double taxation of income under this Act and under the corresponding law in force in that country or specified territory, as the case may be, without creating opportunities for non-taxation or reduced taxation through tax evasion or avoidance (including through treaty-shopping arrangements aimed at obtaining reliefs provided in the said agreement for the indirect benefit to residents of any other country or territory);(c)exchange of information for––(i)the prevention of evasion or avoidance of income-tax chargeable under this Act or under the corresponding law in force in that country or specified territory, as the case may be; or(ii)investigation of cases of such evasion or avoidance; or(d)recovery of income-tax under this Act and under the corresponding law in force in that country or specified territory, as the case may be.
