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ITAT, Pune: French Company Can’t be Taxed for Rendering IT Support Services to Indian Entities - (03 Mar 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Pune bench has held that the Information Technology (IT) support services rendered by a French Company to an Indian Company would not constitute a fee for technical services to as per Section 9(1)(vi) of the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   FRENCH COMPANY RENDERING IT SUPPORT  

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