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Clarifications on Tax Compliance for Undisclosed Foreign Income and Assets- (Ministry of Finance ) (03 Sep 2015)

MANU/DTCR/0027/2015

Direct Taxation

The Central Board of Direct Taxes released clarifications on various provisions of the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015. The clarifications address a plethora of issues, including residency, employment in a foreign country and holding a foreign bank account.

Relevant : Clarifications on Tax Compliance MANU/DTCR/0022/2015 Explanatory Notes Compliance for Undisclosed Foreign Income MANU/DTCR/0021/2015

Tags : BLACK MONEY CLARIFICATIONS RESIDENCY FOREIGN EMPLOYMENT

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