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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Income Tax Act, 2025

(2)The income accruing or arising, directly or indirectly, through or from––
(a)any asset or source of income in India; or
(b)any property in India; or
(c)any business connection in India; or
(d)the transfer of a capital asset situated in India, shall be deemed to accrue or arise in India.