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Mauritius, Singapore Investments Fully Taxable for Capital Gains - (01 Apr 2019)

DIRECT TAXATION

Capital Gains on investments made in India through companies in Mauritius and Singapore will become fully taxable from 1st April because of revisions in double-taxation avoidance agreements (DTAAs) with Mauritius and Singapore.

Tags : CAPITAL GAINS   MAURITIUS   SINGAPORE INVESTMENTS   DOUBLE-TAXATION AVOIDANCE AGREEMENTS (DTAAS)  

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