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ITAT: Royalty from Operator Agreement not Chargeable to Income Tax Under Indo-US Tax Treaty - (30 Nov 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi has held that royalty from Operator agreement not chargeable to Income Tax under Indo-US Tax Treaty.

Tags : INCOME TAX APPELLATE TRIBUNAL   ROYALTY FROM OPERATOR AGREEMENT  

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