ITAT, Mumbai: No TDS on Payments to Foreign Insurers, Rules - (29 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Mumbai has observed that any payment prepared by the assessee company to such foreign insurers would not be chargeable to tax in the hands of the foreign reinsurers in India in terms of Section 195(1) of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL SECTION 195(1) INCOME TAX ACT 1961 FOREIGN INSURERS
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