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

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

Union of India - Subsection

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

(a)any remuneration or fee received by him or it, directly or indirectly, out of the funds made available to an international organisation hereafter referred to in this clause and clause (8B) as the agency under a technical assistance grant agreement between the agency and the Government of a foreign State ; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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