Section 3 in Convention Between the Government of the Republic of India and the Government of the Republic of Uganda for the Avoidance of Double Taxation and the Prevention of Fiscal Evasion with Respect to Taxes on Income
3. The existing taxes to which the Convention shall apply are in particular:
(a)In Uganda:the income tax,(hereinafter referred to as "Ugandan tax");(b)In India:the income tax, including any surcharge hereon,(hereinafter referred to as "Indian tax").
