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Joint Communique issued at the end of the two day Meeting of the BRICS Heads of Revenue and Experts on Tax Matters at Mumbai- (Press Information Bureau) (06 Dec 2016)

MANU/PIBU/0985/2016

Direct Taxation

The Heads of Revenue of the BRICS countries, namely the Federative Republic of Brazil, the Russian Federation, the Republic of India, the People's Republic of China and the Republic of South Africa held a meeting on 5th & 6th December, 2016 in Mumbai to discuss the potential areas of cooperation and exchange opinions and views based on their existing commitment to openness, solidarity, equality, mutual understanding, inclusiveness and mutually beneficial cooperation.

The Meeting saw discussions amongst BRICS Experts on Tax matters on contemporary and relevant topics such as sharing of best practices in BRICS countries on improving compliance through non-intrusive means, progress and issues arising-out of implementation of BEPS Action Point 13 relating to Country by Country reporting and also the role of United Nations in becoming the voice of developing and emerging economies in setting international tax rules.

The Heads of Revenue also issued a Joint Communique at the end of the Meeting that expressed their continued support to all international initiatives towards reaching a globally fair and universally transparent tax system. They reiterated their commitment to actions taken to ensure the fairness of the international tax system particularly towards prevention of base erosion and shifting of profits, exchange of tax information and capacity building of developing countries.

Tags : JOINT COMMUNIQUE   ISSUANCE   BRICS MEETING  

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