Section 2 in Convention Between the Government of the Republic of India and the Government of the Czech Republic for the Avoidance of Double Taxation and the Prevention of Fiscal Evasion with respect to taxes on Income and on Capital
2. There shall be regarded as taxes on income and on capital all taxes imposed on total income, on total capital, or on elements of income, or capital, including taxes on gains from the alienation of movable or immovable property, and taxes on the total amounts of wages or salaries paid by enterprises, as well as taxes on capital appreciation.
