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[Cites 0, Cited by 31] [Section 160(1)] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(1)(i) in The Income Tax Act, 1961

(i)in respect of the income of a non-resident specified in [* * *] [ Certain words omitted by Act 66 of 1976, Section 26 (w.e.f. 1.6.1976).] sub-section (1) of section 9, the agent of the non-resident, including a person who is treated as an agent under section 163;