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ITAT, Mumbai: Payment for Transponder Services Not Amount to Royalty - (08 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Mumbai has observed that the payment for transponder services would not amount to royalty under the provisions of Income Tax Law and the relevant Double Taxation Avoidance Agreements.

Tags :   INCOME TAX APPELLATE TRIBUNAL  TRANSPONDER SERVICES  ROYALTY  INCOME TAX  DOUBLE TAXATION AVOIDANCE AGREEMENTS

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