Section 3(a) in Convention Between the Government of the Republic of India and the Government of the Czech Republic for the Avoidance of Double Taxation and the Prevention of Fiscal Evasion with respect to taxes on Income and on Capital

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Union of India - Subsection

Section 3(a) in Convention Between the Government of the Republic of India and the Government of the Czech Republic for the Avoidance of Double Taxation and the Prevention of Fiscal Evasion with respect to taxes on Income and on Capital

(a)In India:

(i)the income tax, including any surcharge thereon;

(ii)the wealth tax,