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163. Avoidance of double taxation and prevention of fiscal evasion:-
(1)
The Federal Government may enter into an agreement with the Government
of any country for the avoidance of double taxation and the prevention
of fiscal evasion with respect to taxes on income leviable under this
Ordinance and under the corresponding law in force in that country, and
may, by notification in the official Gazette, make such provisions as
may be necessary for implementing the agreement.
(2)
Where any agreement is made in accordance with sub-section (1), the agreement
and the provisions made by notification for implementing the said agreement
shall, notwithstanding anything contained in any law for the time being
in force, have effect in so far as they provide for-
(a)
relief from the tax payable under this Ordinance; or
(b)
determining the income accruing or arising, or deemed to accrue or arise,
to non-residents from sources within Pakistan; or
(c)
where all the operations of business or profession are not carried on
within Pakistan, determining the income attributable to operations carried
on within and outside Pakistan, or the income chargeable to tax in Pakistan
in the hands of such persons, including their agents, branches or establishments
in Pakistan; or
(d)
determining the income to be attributed to any person resident in Pakistan
having any special relationship with a non-resident; or
(e)
exchange of information for the prevention of fiscal evasion or avoidance
of taxes on income chargeable under this Ordinance and under the corresponding
law in force in that other country.
(3)
The provisions of the Seventh Schedule shall have effect where an agreement
provides that the tax payable under the laws of the country concerned
shall be allowed as a credit against the tax payable in Pakistan.
(4)
Notwithstanding anything contained in sub-sections (1), (2) and (3) any
such agreement may include provisions for relief from tax for any period
before the commencement of this Ordinance or before the making of the
agreement.
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