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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Income Tax Act, 2025

(2)Subject to the provisions of this Act, the total income of a tax year of a person, who is a non-resident, includes all income from whatever source derived, which––
(a)is received or deemed to be received in India in that year by or on behalf of such person; or
(b)accrues or arises, or is deemed to accrue or arise, to such person in India in that year.