(8)Credit of any foreign tax shall be allowed on furnishing the following documents by the assessee, namely:-(i)a statement of income from the country or specified territory outside India offered for tax for the previous year and of foreign tax deducted or paid on such income in Form No.67 and verified in the manner specified therein;(ii)certificate or statement specifying the nature of income and the amount of tax deducted therefrom or paid by the assessee,-(a)from the tax authority of the country or the specified territory outside India; or(b)from the person responsible for deduction of such tax; or(c)signed by the assessee:Provided that the statement furnished by the assessee in clause (c) shall be valid if it is accompanied by,-(A)an acknowledgement of online payment or bank counter foil or challan for payment of tax where the payment has been made by the assessee;(B)proof of deduction where the tax has been deducted.
