SECTION 90 OF THE INCOME TAX ACT, 1961 – DOUBLE TAXATION RELIEF – AGREEMENT WITH FOREIGN COUNTRIES – NOTIFIED AGREEMENT

NOTIFICATION NO. 91/2008, DATED 28-8-2008

In exercise of the powers conferred by sub-section (3) of section 90 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies that where an agreement entered into by the Central Government with the Government of any country outside India for granting relief of tax or as the case may be, avoidance of double taxation, provides that any income of a resident of India "may be taxed" in the other country, such income shall be included in his total income chargeable to tax in India in accordance with the provisions of the Income-tax Act, 1961 (43 of 1961), and relief shall be granted in accordance with the method for elimination or avoidance of double taxation provided in such agreement.