ITAT, Mumbai: Mobilisation Fees Not ‘Royalty’ Under India-Singapore Tax Treaty - (18 Nov 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai has held that the mobilisation fees received from the time charter of the vessel would not fall within definition of ‘royalty’ under the India-Singapore tax treaty.
Tags : INCOME TAX APPELLATE TRIBUNAL MOBILISATION FEES
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