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CBDT Eases Rules for TDS Claims by Non-Resident Companies - (29 Jun 2016)

Central Board of Direct Taxes (CBDT) has come out with Rule 37BC, which gives relaxation to Non-Residents from furnishing PAN number in India while claiming TDS benefits. Non-Residents include foreign partnership, foreign body corporates, besides foreign companies.

Tags : CENTRAL BOARD OF DIRECT TAXES   RULE 37BC   TDS CLAIMS  

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