Section 90(1)(d) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(1)(d) in The Income Tax Act, 1961

(d)for recovery of income-tax under this Act and under the corresponding law in force in that country or specified territory, as the case may be, and may, by notification in the Official Gazette, make such provisions as may be necessary for implementing the agreement.

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Union of India - Subsection

Section 90(1)(d) in The Income Tax Act, 1961