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Union of India - Section

Section 1 in The Agreement between the Government of Republic of India and the Government of Republic of Belarus for the avoidance of double taxation and the prevention of fiscal evasion with respect to taxes of income

1. This Agreement shall apply to taxes on income and on property (capital) imposed on behalf of a Contracting State or of its political subdivisions or local authorities, irrespective of the manner in which they are levied.