Authority for Advance Rulings Denies Tax Exemption Under India-Mauritius Treaty - (28 Feb 2020)
DIRECT TAXATION
Authority for Advance Ruling has denied any benefit of the India-Mauritius tax treaty under which the applicable rates are a bit lower. The Authority further explained that if investments were made before the amendment of the India-Mauritius tax treaty in 2016, benefits were grandfathered— that is income from such investments or capital gains would attract concessional tax rates prevalent before 2016.
Tags : AUTHORITY FOR ADVANCE RULING TAX EXEMPTION UNDER INDIA-MAURITIUS TREATY
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