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[Section 10(6)] [Section 10] [Complete Act]
Central Government Act
Section 10(6)(viii) in The Income- Tax Act, 1995
(viii) any income chargeable under the head" Salaries" received by or due to any such individual being a non- resident as remuneration for services rendered in connection with his employment on a foreign ship where his total stay in India does not exceed in the aggregate a period of ninety days in the previous year;