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DTAA agreement with Maldives for international air transport - (22 Feb 2016)

MANU/PIBU/0222/2016

Direct Taxation

The Union Cabinet approved entering into an agreement with the Maldives for the avoidance of double taxation of income from international air transport. The agreement aims to avoid double taxation for airline enterprises of India and Maldives by exempting income derived by the enterprise of India from the operation of aircraft in international traffic, from Maldivian tax and vice versa.

Tags : DOUBLE TAXATION   AVOIDANCE   MALDIVES   AIRLINES  

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