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CBDT notifies the Protocol amending the Double Taxation Avoidance Agreement (DTAA) between India and Kuwait- (Press Information Bureau) (07 May 2018)

MANU/PIBU/0803/2018

Direct Taxation

A Protocol to amend the existing Double Taxation Avoidance Agreement (DTAA) between India and Kuwait signed on 15.06.2006 for the avoidance of double taxation and for the prevention of fiscal evasion with respect to taxes on income was signed on 15.01.2017. The said Protocol has entered into force on 26.03.2018 and is notified in Official Gazette on 04.05.2018.

The Protocol updates the provisions in the DTAA for exchange of information as per international standards. Further, the Protocol enables sharing of the information received from Kuwait for tax purposes with other law enforcement agencies with authorisation of the competent authority of Kuwait and vice versa.

Tags : PROTOCOL   AMENDMENT   DTAA  

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