Section 10(8)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10(8)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(8)(b) in The Income Tax Act, 1961

(b)any other income of such individual which accrues or arises outside India, and is not deemed to accrue or arise in India, in respect of which such individual is required to pay any income or social security tax to the Government of that foreign State ;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 10(8)(b) in The Income Tax Act, 1961