United Arab Republic

Double Taxation Avoidance Agreement

CONVENTION BETWEEN THE GOVERNMENT OF INDIA AND THE GOVERNMENT OF THE UNITED ARAB REPUBLIC FOR THE AVOIDANCE OF DOUBLE TAXATION WITH RESPECT TO TAXES ON INCOME

Notification No. G.S.R. 2363, dtd. 30.9.1969.

Whereas the annexe Convention between the Government of India and the Government of the United Arab Republic for the avoidance of double taxation with respect to taxes on income has been ratified and the instruments of ratification exchanged, as required by Article 29 of the said Convention:

Now, therefore, in exercise of the powers conferred by section 90 of the Income-tax Act, 1961 (43 of 1961) and section 24A of the Companies (Profits) Surtax Act, 1964 (7 of 1964), the Central Government hereby directs that all the provisions of the said Convention shall be given effect in to the Union of India.

ANNEXURE

CONVENTION BETWEEN THE GOVERNMENT OF INDIA AND THE GOVERNMENT OF THE UNITED ARAB REPUBLIC FOR THE AVOIDANCE OF DOUBLE TAXATION WITH RESPECT TO TAXES ON INCOME

The Government of India and the Government of the United Arab Republic,

Desiring to conclude a Convention for the avoidance of double taxation with respect to taxes on income,

Have agreed as follows:

CHAPTER I

SCOPE OF THE CONVENTION

ARTICLE 1

Personal Scope

This Convention shall apply to persons who are residents of one or both of the Contracting States.

ARTICLE 2

Taxes covered

1.     This Convention shall apply to taxes on income imposed on behalf of each Contracting State or of its political sub-divisions or local authorities, where, they have the authority, irrespective of the manner in which they are levied.

2.     There shall be regarded as taxes on income all taxes imposed on total income or on all elements of income including taxes on gains from the sale, exchange or transfer of movable or immovable property and taxes on the total amounts of wages or salaries paid by enterprises.

3.     The existing taxes to which the Convention shall apply, are, in particular:

a.     In the case of India:

1.     the income-tax, including super tax and the surcharge imposed under the Income-tax Act, 1961 (43 of 1961); and

2.     the surtax imposed under the Companies (Profits) Surtax Act, 1964 (7 of 1964); (hereinafter referred to as " Indian tax ".)

a.     

b.    In the case of the United Arab Republic:

1.     tax on income derived from immovable property (including the land tax, the buildings tax and the ghaffir tax);

2.     tax on income from movable capital;

3.     tax on commercial and industrial profits;

4.     tax on wages, salaries, indemnities and pensions (as mentioned in book III of Law (14 of 1939);

5.     tax on profits from liberal professions and all non-commercial professions;

6.     general income-tax;

7.     defence tax (imposed on income);

8.     national security tax (imposed on income); and

9.     supplementary taxes imposed as percentage of taxes mentioned above;

(hereinafter referred to as " United Arab Republic tax ").

1.     The Convention shall also apply to any identical or substantially similar taxes which are subsequently imposed in addition to, or in the place of, the existing taxes.

2.     At the end of each year, the competent authority of the Contracting States shall notify to each other any singnificant changes which have been made in their respective taxation laws.

CHAPTER II

DEFINITIONS

Article 3

General definitions

1.     In this Convention, unless the context otherwise requires;

a.     the term " India " shall have the meaning assigned to it in Article 1 of the Constitution of India;

b.    the term " United Arab Republic " means Egypt;

c.     the terms " a Contracting state " and " the other Contracting state " mean India or the United Arab Republic, as the context requires;

d.    the term " tax " means Indian tax or United Arab republic tax, the context requires;

e.     the term " person " includes individuals, companies and all other entities which are treated as taxable units under the tax laws in force in either Contracting state;

f.     the term " company " for tax purposes means any entity which is treated as a company under the Indian tax law or any entity which is treated as a body corporate under the United Arab Republic tax law;

g.    the terms " enterprise of a Contracting State " and " enterprise of the other Contracting State ", mean, respectively, an enterprise carried on by a resident of a Contracting State and an enterprise carried on by a resident of the other Contracting State;

h.     the term " competent authority " means in the case of India the Central Government in the Ministry of Finance (Department of Revenue and Insurance); and in the case of the United Arab Republic, the Minister of Treasury or his authorised representative.

1.      

2.     In the application of the provisions of this Convention by one of the Contracting States any term not otherwise defined shall, unless the context otherwise requires, have the meaning which it has under the laws in force in that State relating to the taxes which are the subject of this Connvention.

Article 4

Fiscal Domicile

1.     For the purposes of this Convention the term " resident of a Contracting State " means any person who under the law of the State, is resident of that State for the purposes of taxation therein by reason of his domicile, residence, place of management or any other criterion applied under the tax laws of that State.

2.     Where by reason of the provisions of paragraph 1, an individual is a resident of both Contracting States, then his case shall be determined in accordance with the followiing rules:

a.     He shall be deemed to be a resident of the Contracting State, in which he has a permanent home available to him. If he has permanent home available to him in both Contracting States, he shall be deemed to be a resident of the Contracting State with which his personal and economic relations are closest (Centre of vital interest):

b.    If the Contracting State in which he has his centre of vital interests cannot be determined, or if he has not a permanent home available to him in either Contracting State, he shall be deemed to be a resident of the Contracting State in which he has an habitual abode;

c.     If he has an habitual abode in both Contracting States or in neither of them, he shall be deemed to be a resident of the Contracting State of which he is a national;

d.    If he is a national of both Contracting States or if neither of them, the competent authorities of the Contracting States shall settle the question by mutual agreement.

1.      

2.      

3.     Where by reason of the provisions of paragraph 1 a person other than an individual is a resident of both Contracting States, then it shall be deemed to be a resident of the Contracting State in which its place of effective management is situated.

Article 5

Permanent Establishment

1.     For the purposes of this Convention, the term " permanent establishment " means a fixed place of business in which the business of the enterprise is wholly or partly carried on.

2.     The term "permanent establishment" shall include:

a.     a place of management;

b.    a branch;

c.     an office;

d.    a factory;

e.     a workshop or a warehouse;

f.     a mine, a quarry, an oilfield or other place of extraction of natural resources;

g.    a permanent sales exhibition;

h.     a building site or construction or assembly project which exists for more than ninety days.

1.      

2.      

3.     The term "permanent establishment" shall not be deemed to include:

a.     the use of facilities solely for the purpose of storage or display of goods or merchandise belonging to the enterprise;

b.    the maintenance of a stock of goods or merchandise belonging to the enterprise solely for the purpose of storage or display;

c.     the maintenance of a fixed place of business solely for the purpose of purchasing goods or merchandise or for collecting information, for the enterprise; and

d.    the maintenance of a fixed place of business solely for the purpose of advertising or for scientific research, for the enterprise.

1.      

2.      

3.      

4.     A person acting in one of the Contracting States for or on behalf of an enterprise of the other Contracting State, shall be deemed to be a permanent establishment of that enterprise, or in the first mentioned State if:

                      i.        he has and habitually exercises in that State a general authority to negotiate and enter into contracts for or on behalf of the enterprise, unless the activities of the person are limited to the purchase of goods or merchandise for the enterprise, or

                     ii.        he habitually maintains in the first-mentioned Contracting State a stock of goods or merchandise belonging to the enterprise from which the person regularly delivers goods or merchandise for or on behalf of the enterprise, or

                    iii.        he habitually secures orders in the first-mentioned Contracting State exclusively or almost exclusively, for the enterprise itself or for the enterprise and other enterprises whcih are controlled by it or have a controlling interest in it.

1.      

2.      

3.      

4.      

5.     An enterprise of a Contracting State shall not be deemed to have a permanent establishment in the other Contracting State merely because it carries on business in that other State through a broker of a genuinely independent status.

6.     The fact that a company, which is a resident of one of the Contracting states, has a subsidiary company which either is a resident of the other Contracting State or carries on a trade or business in that other Contracting State (whether through a permanent establishment or otherwise) shall not, of itself, constitute that subsidiary company a permanent establishment of its parent company.

CHAPTER III

TAXATION OF INCOME

ARTICLE 6

INCOME FROM IMMOVABLE PROPERTY

1.     Income from immovable property shall be taxable only in the Contracting state in which such property is situated.

2.     The term " immovable property " shall be defined in accordance with the law and usage of the Contracting state in which the property in question is situated. The term shall in any case include property accessory to immovable property, live-stock and equipment used in agriculture and foresrty, rights to which the provisions of general law respecting landed property apply, usufruct of immovable property and rights to variable or fixed payments as consideration for the working of, or the right to work, mineral deposits, sources and other natural resources. Ships and aircraft shall not be regarded as immovable property.

3.     The provisions of paragraph 1 shall apply to income derived from the direct use, letting, or use in any other form of immovable property.

4.     The provisions of paragraph 1 and 3 shall also apply to the income from immovable property of an enterprise and to income from immovable property used for the performance of professional services.

ARTICLE 7

BUSINESS PROFITS

1.     The profits of an enterprise of a Contracting State shall be taxable only in that State through a permanent establishment situated therein. If the enterprise carries on business as aforesaid, the profits of the enterprise may be taxed in the other State but only so much of them as is attributable to that permanent establishment.

2.     Where an enterprise of a Contracting State carries on business in the other Contracting State through a permanent establishment situated therein, there shall in each Contracting State be attributted to that permanent establishment that profits which it might be expected to make if it were a distinct and separate enterprise engaged in the same or similar activities under the same or similar conditions and dealing wholly independent with the enterprise of which it is a permanent establishment.

3.     In the determination of the profits of a permanent establishment, there shall be allowed as deductions expenses which are incurred for the purposes of the permanent establishment including executive and general administrative expense so incurred, whether in the State in which the permanent establishment is situated or elsewhere.

4.     Insofar as it has been customary in a Contracting State to determine the profits to be attributed to a permanent establishment on the basis of an apportionment of the total profits of the enterprise to its vairous parts, nothing in paragraph 2 shall preclude that Contracting State from determining the profits to be taxed by such an apportionment as may be customary; the method of apportionment adopted shall, however, be such that the result shall be in accordance with the principles laid down in this Article.

5.     No profits shall be attributable to a permanent establishment by reason of the mere purchase by that permanent establishment of goods or merchandise for the purpose of export to the enterprise of which it is the permanent establishment.

6.     Where profits include items of income which are dealt with separately in other Articles of this Convention, then the provisions of those Articles shall not be affected by the provisions of the present Article.

ARTICLE 8

Air Transport

1.     Income derived from the operation of aircraft by an enterprise of one of the Contracting States shall not be taxed in the other Contracting State unless the aircraft is operated wholly or mainly between places within that other Contracting State.

2.     Paragraph 1 shall likewise apply in respect of participations in pools of any kind by enterprises engaged in air-transport.

Article 9

Shipping

Income derived from the operation of ships by an enterprise of one of the Contracting States shall not be taxed in the other Contracting State unless the ships are operated wholly or mainly between places within that other Contracting State.

ARTICLE 10

Associated enterprises

1.     Where

a.     an enterprise of a Contracting State participates directly or indirectly in the management, control or capital of an enterprise of the other Contracting State, or

b.    the same persons participate directly or indirectly in the management, control or capital of an enterprise of a Contracting State and an enterprise of the other Contracting State,

and in either case conditions are made or imposed between the two enterprises in their commercial or financial relations which differ from those which would be made between independent enterprises then any profits which would, but for those conditions, have accrued to one of the enterprises, but, by reason of those conditions, have not so accrued, may be included in the profits of that enterprise and taxed accordingly.

1.      

2.     If the information available to the taxation authority concerned is inadequate to determine, for the purposes of paragraph 1 of this Article, the profits which might be expected to accrue to an enterprise, nothing in that paragraph shall affect the application of the law of either Contracting State in relation to the liability of that enterprise to pay tax on an amount determined by the exercise of a discretion or the making of an estimate by the taxation authority of that State.

Provided that such discretion shall be exercised or such estimate shall be made, so far as the information available to the taxation authority permits, in accordance with the principle stated in that paragaph.

Provided further that the amount so determined or the estimate so made may be amended or revised when adequate information is furnished to the taxation authority concerned.

Article 11

Dividends

1.     Dividends paid by a company which is a resident of the to a resident of the United Arab Republic may be taxed in India.

2.     Dividends paid by a company which is a resident of the United Arab Republic to a resident of India may be taxed in the United Arab Republic. But such dividends shall only be subject to the tax on income derived from movable capital, the defence tax, the national security tax and the supplementary taxes (which taxes shall be deducted at the source). If paid to a natural person, the general income-tax levied on the net total income may also be imposed. Dividends paid shall be deducted from the amount of the distributing company's taxable income or profits subject to the tax chargeable in respect of its industrial and commercial profits if such dividends are distributed out of the taxable profits of the same taxable year but not distributed out of accumulated reserves or other assets.

3.     Dividends paid by a company which is a resident of India whose activities lie solely or mainly in the United Arab Republic shall, in the United Arab Republic, be treated as mentioned in paragraph 2 of this Article when such dividends are distributed in the United Arab Republic.

4.     Dividends paid by a company which is a resident of the United Arab Republic whose activities lie solely or mainly in India shall, in India, be treated as mentioned in paragraph 1 of this Article when such dividends are distributed in India.

5.     Dividends, deemed under Article 11 of United Arab Republic Law 14 of 1939 to be paid out of the yearly profits of a permanent establishment maintained in the United Arab Republic by an Indian company whose activities extend to countries other than the United Arab Republic shall, in the United Arab Republic, be treated as mentioned in paragraph of this Article.

The permanent establishment shall be considered to have distributed as dividends in the United Arab Republic within 60 days from the closing of its financial year, an amount equivalent to 90 per cent of its total net profits liable to the tax on industrial and commercial profits without applying the provisions of Article 36 of Law 14 of 1939, provided that the remaining 10 per cent of the net profits shall be set aside to form a special reserve which shall be entered in the local balance-sheet submitted annually to the United Arab Repubic tax authorities. Such amount shall only be subject to the tax on commercial and industrial profits.

All amounts deducted from the aforesaid 10 Per cent set aside to form the special reserve for purposes other than the redemption of losses incurred in the trade or business carried on by that permanent establishment situated in the United Arab Republic shall be deemed to have been distributed in the United Arab Republic and shall be taxed accordingly.

1.      

2.      

3.      

4.      

5.      

6.     The provisions of paragraphs 1 and 4 of this Article, in the case of the United Arab Republic, shall not affect application of Article 4 of Law 14 of 1939, but the provisions of those paragraphs will be applied for the purpose of elimination of double taxation in accordance with provisions of paragraph 2 of Article 24 of this Convention.

Article 12

Interest

1.     Interest paid by a resident of India to a resident of the United Arab Republic may be taxed in India.

2.     Interest paid by a resident of the United Arab Republic to a resident of India may be taxed in the United Arab Republic. But such interest shall only be subject to the tax on income derived from movable capital, the defence tax, the national security tax and the supplementary taxes (which taxes shall be deducted at the source. If paid to a natural person, the general income-tax levied on the net total income may also be imposed.

3.     The term " interest " as used in this Article includes income from Government securities, bonds or debentures (exclusive of interest on debts secured by mortgages on real estate, in which case Article 6 shall apply) and whether or not carrying a right to participate in profits, and debt-claims of every kind as well as all other income assimilated to income from money lent by the taxation law of the State in which the income arises.

4.     Interest shall be deemed to arise in a Contracting State when the payer is that State itself, a political sub-division, a local authority or a resident of that State. Where, however the person paying the interest, whether he is a resident of Contracting State or not, has in a Contracting State a permanent establishment in connection with which the indebtedness on which the interest is paid was incurred, and such interest is borne by such permanent establishment then such interest shall be deemed to arise in the Contracting State in which the permanent establishment is situated.

5.     The provisions of paragraph 1 of this Article in the case of the United Arab Republic shall not affect the application of Article 4 of Law 14 of 1939, but the provisions of that paragraph will be applied for the purpose of elimination of double taxation in accordance with provisions of paragraph 2 of Article 24 of this Convention.

Article 13

Royalties

1.     Royalties arising in a Contracting State and paid to a resident of the other Contracting State shall be taxable only in the first-mentioned State.

2.     The term " royalties " is used in this Article means payments of any kind received as a consideration for the use of, or the right to use, any copyright of literary, artistic or scientfic work, any patent, trade mark, design or model, plan, secret formula or process, or for the use of, or the right to use industrial, commercial or scientific equipment or for information concerning industrial, commercial or scientific experience but does not include any royalty or other like amount in respect of the operation of mines, quarries or any other place of extraction of natural resources.

3.     Rents and royalties arising in a Contracting State in respect of cinematographic films and paid to a resident of the other Contracting State shall be taxable only in the first mentioned State according to the tax laws of that State.

4.     The provisions of this Article shall not apply where founders' shares are issued in the United Arab Republic as a consideration for the rights mentioned in paragraph 2 of this Article and taxed in accordance with the provisions of Article 1 of Law 4 of 1939. In such event Article 11 of this Convention shall be applicable.

5.     Royalty shall be deemed to arise in a Contracting State when the payer is that State itself, a political sub-division, a local authority or a resident of that State.

ARTICLE 14

Capital gains

1.     Subject to the provisions of paragraph 3, gains from the sale, exchange or transfer of a capital asset being immovable property, as defined in paragraph 2 of Article 6, or movable property shall be taxable only in the Contracting State in which such property is situated.

2.     For the purpose of this Article the situs of the shares of a company shall be deemed to be in the Contracting State where the company is incorporated.

3.     Capital gains derived from the sale, exchange or transfer of a capital asset being a ship or aircraft shall be taxable only in the Contracting State in which such ship or aircraft is registered.

ARTICLE 15

Independent personal services

1.     Income derived by a resident of the United Arab Republic in respect of professional services rendered or other independent activities of a similar character performed in India may be taxed in India only if he is present in India for a period or periods exceeding in the aggregate 183 days during the relevant " previous year " and only to the extent the income is attributable to such services or activities in India.

2.     Income derived by a resident of India in respect of professional services rendered or other independent activities of a similar character performed in the United Arab Republic may be taxed in the United Arab Republic only if he is present in the United Arab Republic for a period or periods excceding in the aggregate 183 days during the relevant " fiscal year ", and only to the extent the income is attributable to such services or activities in the United Arab Republic.

3.     The term "professional services" includes independent scientific, literary, artistic, educational or teaching activities as well as the independent activities of physicians, lawyers, engineers, architects, dentists and accountants.

Article 16

Dependent personal services

1.     Subject to the provisions of Articles 17, 19 and 20, salaries, wages and other similar remuneration derived by a resident of a Contracting State in respect of an employment shall be taxable only in that State unless the employment is exercised in the other Contracting State. If the employment is so exercised, such remuneration as is derived therefrom may be taxed in that other State.

2.     Notwithstanding the provisions of paragraph 1, remuneration derived by a resident of the United Arab Republic in respect of an employment exercised in India shall not be taxed in India if:

a.     he is present in India for a period or periods not exceeding in the aggregate 183 days during the relevant " previous year ", and

b.    the remuneration is paid by, or on behalf of an employer who is not resident of lndia;

c.     the remuneration is subject to United Arab Republic tax, and

d.    the remuneration is not deducted in computuing profits of an enterprise chargeable to Indian tax.

1.      

2.      

3.     Notwithstanding the provisions of paragraph 1, remuneration derived by a resident of India in respect of an employment exercised in the United Arab Republic shall not be taxed in the United Arab Republic if:

a.     he is present in the United Arab Republic for a period or periods not exceeding in the aggregate 183 days during the relevant " fiscal year ", and

b.    the remuneration is paid by, or on behalf of an employer who is not resident of the United Arab Republic, and

c.     the remuneration is subject to Indian tax, and

d.    the remuneration is not deducted in computing profits of an enterprise chargeable to United Arab Republic tax.

1.      

2.      

3.      

4.     Notwithstanding the preceding provisions of this Article, remuneration in respect of an employment exercised aboard a ship or aircraft in international traffic, may be taxed in the Contracting State in which the place of effective management of the enterprise is situated.

Article 17

Directors' Fees

Directors' fees and similar payments derived by a resident of a Contracting State in his capacity as a member of the board of directors of a company which is a resident of the other Contracting State may be taxed in that other State.

Article 18

Artistes and Athletes

1.     Notwithstanding anything contained in Articles 15 and 16 income derived by public entertainers, such as theatre, motion picture, radio or television artistes, and musicians; and by athletes from their personal activities as such may be taxed in the Contracting State in which these activities are exercised.

2.     The provisions of paragraph 1 shall apply only if the personal activities are exercised in the Contracting State for a period or periods in the aggregate exceeding 15 days during the relevant " previous year " or, as the case may be, " fiscal year ", and only in respect of the income attributable to the personal activities exercised in that State.

ARTICLE 19

Pensions

Subject to the provisions of paragraph 1 of Article 20, pensions and other similar remuneration paid to a resident of a Contracting State in consideration of past employment shall be taxable only in that State.

ARTICLE 20

Government functions

1.     Remuneration, including pensions, paid by, or out of funds created by, a Contracting State or a political sub-division or a local authority thereof, to any individual in respect of services rendered to that State or sub-division or local authority thereof in the discharge of functions of a governmental nature may be taxed in that State.

2.     The provisions of paragraph 1 of this Article shall also apply to remuneration including pensions, paid by the Central Bank, the Post, Railways, Telephone and telegraph, Radio and Television organisations of the United Arab Republic and by the Reserve Bank of India, Postal Administration, the Public Railway Authorities and the All India Radio Organisation of India.

3.     The provisions of Articles 16, 17 and 19 shall apply to remuneration or pensions in respect of services rendered in connection with any trade or business other than those mentioned in paragraph 2 carried on by any of the legal entities mentioned in this Article.

ARTICLE 21

Students

An individual of one of the Contracting States, who is temporarily present in the other Contracting State solely: -

a.     as a student at a university, college or school in the other Contracting State,

b.    as a business or technical apprentice, or

c.     as the recipient of a grant, allowance or award for the primary purpose of study or research from a religious, charitable, scientific or educational organisation.

shall not be taxed in the other Contracting State in respect of remittances from abroad for the purposes of his maintenance, education or training or in respect of a scholarship grant. The same shall apply to any amount representing remuneration for services rendered in that other State, provided that such services are in connection with his studies or practical training or are necessary for the purpose of his maintenance.

ARTICLE 22

Professors, Teachers and Researchers

A professor or a teacher from one of the Contracting States who receives remuneration for teaching or scientific research, during a period of temporary residence not exceeding two years, at a university, college, technical school or other institution for higher education in the other Contracting State, shall not be taxed in that other Contracting State in respect of that remuneration.

ARTICLE 23

Income not expressly mentioned

The laws in force in either of the Contracting States will continue to govern assessment and taxation of income in the respective Contracting States except where express provision to the contrary is made in this Convention.

CHAPTER IV

METHOD FOR ELIMINATION OF DOUBLE TAXATION

ARTICLE 24

Exemption and credit methods

1.     Where a person being a resident of a Contracting State derives income from the other Contracting State and that income, in accordance with the provisions, of this Convention, shall be taxable only in that other Contracting State, or may be taxed in that other Contracting State, the first-mentioned State shall, subject to the provisions of paragraph 2, exempt such income from tax but may, in calculating tax on the remaining income of that person, apply the rate of tax which would have been applicable if the exempted income had not been so exempted.

2.     Where a person being a resident of a Contracting State derives income from the other Contracting State and that income, in accordance with the provisions of Articles 11 and 12 may be taxed in that other Contracting State, the first-mentioned State shall allow as a deduction from the tax on the income of that person on amount equal to the tax paid in that other Contracting State. Such deduction shall not, however, exceed that part of the tax, as computed before the deduction is given, which is appropriate to the income derived from that other Contracting State.

CHAPTER X

SPECIAL PROVISIONS

ARTICLE 25

Non-discrimination

1.     The nationals of a Contracting State shall not be subjected in the other Contracting State to any taxation or any requirement connected therewith which is other or more burdensome than the taxation and connected requirements to which nationals of that other State in the same circumstances and under the same conditions are or may be subjected.

2.     The term " nationals " means:

a.     all individuals possessing the nationality of a Contracting State;

b.    all legal persons, partnerships and associations deriving their status as such from the law in force in a Contracting State.

1.      

2.      

3.     The taxation on a permanent establishment which an enterprise of a Contracting State has in the other Contracting State shall not be less favourably levied in that other State than the taxation levied on enterprises of that other State carrying on the same activities.

This provision shall not be construed as obliging a Contracting State to grant to residents of the other Contracting State any personal allowances, reliefs and reductions for taxation purposes on account of civil status or family responsibilities which it grants to its own residents.

4.     Enterprises of a Contracting State, the capital of which is wholly or partly owned or controlled, directly or indirectly, by one or more residents of the other Contracting State, shall not be subjected in the first-mentioned Contracting State to any taxation or any requirement connected therewith which is other or more burdensome than the taxation and connected requirements to which other similar enterprises of that first-mentioned State are or may be subjected in the same circumstances and under the same conditions.

5.     The provisions of this Article shall not be construed as affecting the application in the United Arab Republic of the exemptions conferred in the United Arab Republic by Articles 5 and 6 of Law 14 of 1939.

6.     In this Article the term " taxation " means taxes of every kind as specified in this Convention.

ARTICLE 26

Mutual Agreement Procedure

1.     Where a resident of a Contracting State considers that the actions of one or both of the Contracting States result or will result for him in taxation not in accordance with this Convention, he may, notwithstanding the remedies provided by the national laws of those States, present his case to the competent authority of the Contracting State of which he is a resident.

2.     The competent authority shall endeavour, if the objection appears to it to be justified and if it is not itself able to arrive at an appropriate solution, to resolve the case by mutual agreement with the competent authority of the other Contracting State, with a view to the avoidance of taxation not in accordance with the Convention.

3.     The competent authorities of the Contracting States shall endeavour to resolve by mutual agreement any difficulties or doubts arising as to the interpretation or application of the Convention. The may also consult together for the elimination of double taxation in cases not provided for in the Convention.

4.     The competent authorities of the Contracting States may communicate with each other directly for the purpose of reaching an agreement in the sense of the preceding paragraphs. When it seems advisable in order to reach agreement to have an oral exchange of opinions, such exchange may take place through representatives of the competent authorities of the Contracting States.

ARTICLE 27

Exchange of information

1.     The competent authorities of the Contracting States shall exchange such information as is necessary for the carrying out of this Convention and of the domestic laws of the Contracting States concerning taxes covered by this Convention in so far as the taxation thereunder is in accordance with this Convention. Any information so exchanged shall be treated as secret and shall not be disclosed to any persons or authorities other than those concerned with the assessment including judicial determination, or collection of the taxes which are the subject of this convention.

2.     In no case shall the provisions of paragraph be construed so as to impose on one of the Contracting States the obligation:

a.     to carry out administrative measures at variance with the laws or the administrative practice of that or of the other Contracting State;

b.    to supply particulars which are not obtainable under the laws or in the normal course of the administration of that or of the other Contracting State;

c.     to supply information which would disclose any trade, business, industrial, commercial or professional secret or trade process, or information, the disclosure of which would be contrary to public policy (order public).

ARTICLE 28

Diplomatic and Consular Privileges

Nothing in this Convention shall affect the fiscal privileges of diplomatic or consular officials under the general rules of international law or under the provisions of special agreements.

CHAPTER VI

FINAL PROVISIONS

ARTICLE 29

Entry into force

1.     This Convention shall be ratified and the instruments of ratification shall be exchanged at New Delhi as soon as possible.

2.     This Convention shall enter into force on the date of the exchange of the instruments of ratification and its provisions shall have effect:

a.     In India:

                      i.        in the case of income derived from operation of aircraft (referred to in Article 8), as respects such income derived during any " previous year " beginning on or after the first day of January, 1961;

                     ii.        in the case of any other income, as respects income derived during any " previous year " beginning on or after the first day of January of the calendar year in which the exchange of the instruments of ratification takes place.

a.     In the United Arab Republic:

                      i.        in the case of income from operation of aircraft (referred to in Article 8), as respects such income derived during any accounting period ending on or after the first day of January, 1961;

                     ii.        in the case of any other income,-

1.     as respects tax on income from movable capital and tax on wages, salaries, indemnities, and pensions, which taxes are due on or after the date on which the exchange of the instruments of ratification takes place;

2.     as respects tax on commercial and industrial profits for any accounting period ending on or after the date on which the exchange of the instruments of ratification takes place;

3.     as respects tax on income derived from immovable property (including the land tax, the building tax and the ghaffir tax), tax on profits from liberal professions and all other non-commerical professions and the general income-tax for the calendar year in which the exchange of the instalments of ratification takes place.

The rules in sub-paragraph (b) of this paragraph shall be correspondingly applicable respectively to the defence tax, national security tax and to the supplementary taxes.

ARTICLE 30

Termination

1.     Either of the Contracting States may terminate this Convention after a period of five years from the date on which this Convention enters into force, by giving to other Contracting State, through the diplomatic channels, written notice of termination, provided that such notice shall be given only on or before the thirtieth day of June in any calendar year, and in such event, this Convention shall cease to be effective:

a.     In India:

As respects income derived during any " previous year " beginning on or after the first day of January of the calendar year next following that in which the notice is given.

a.     

b.    In the United Arab Republic:

a.     as respects tax on income from movable capital and tax on wages, salaries, indemnities and pensions, which taxes are due on or after the first day of July in the calendar year next following that in which the notice is given;

b.    as respects tax on commercial and industrial profits for any accounting period ending on or after the first day of July in the calendar year next following that in which the notice is given.

c.     is respects tax on income derived from immovable property (including the land tax, the buildings tax and ghaffir tax), tax on profits from liberal professions and all other non-commercial professions and the general income-tax for the calendar year next following that in which the notice is given.

The rules in sub-paragraph (b) of this paragraph shall be respondingly applicable respectively to the defence tax, national security tax and to the supplementary taxes.

IN WITNESS WHEREOF the undersigned, being duly authorised thereto, have signed this Convention.

Done in duplicate at Cairo this Twentieth day of February, 1969 in the English language.

Sd./- APA B. PANT, Sd/- AHMED EL. SAYED SHABAN,

For the Government of India:

For the Government of United Arab Republic

Cairo, the 20th February, 1969.

Dear Sir,

The Convention between the Government of India and the Government of United Arab Republic for the avoidance of double taxation with respect to taxes on income being signed today, I have the honour on behalf of the Government of India, to inform you that the two Contracting States have agreed as follows:

The provisions of Article 8 (Air transport) of the said Convention being operative under the terms of Article 29 (Entry into force) of the Convention, in the case of India, as respects income derived from operation of aircraft during any " previous year " beginning on or after the first day of January, 1961, and in the case of the United Arab Republic, as respects such income derived during any accounting period ending on or after the first day of January, 1961:

Where any taxes covered by this Convention have been paid or are payble in one of the Contracting States by a designated airline of the other Contracting State as respects such income derived by it during any " previous year " or accounting period aforesaid, the first mentioned Contracting State shall refund such taxes to or, as the case may be, refrain from charging such taxes from the designated airline.

The designated airline aforesaid shall, in the case of India, be the Air India, and in the case of the United Arab Republic, be the United Arab Airlines.

1.      

2.     I should be grateful if you confirm your agreement to the above understanding of the provisions of Article 8 read with Article 29 of the said Convention, and that in such case, this note and your reply thereto shall be deemed to be part of the Convention.

3.     Please accept, Your Excellency, the assurances of my highest, consideration.

Sd./- Apa B. Pant

His Excellency Mr. Ahmed El Sayed Shaban, Under Secretary for the Taxation Department, Ministry of Treasury, Government of the United Arab Republic, Cairo.

Cairo, the 20th February, 1969.

Dear Sir,

With reference to the Convention signed to-day between the Government of the United Arab Republic and the Government of India for the avoidance of double taxation with respect to taxes on income, you, on behalf of the Government of India, informed me of the following:

The convention between the Government of lndia and the Government of the United Arab Republic for the avoidance of double taxation with respect to taxes on income being signed to-day, I have the honour, on behalf of the Government of India, to inform you that the two Contracting States have agreed as follows:

The provisions of Article 8 (Air Transport) of the said Convention being operative under the terms of Article 29 (Entry into force) of the Convention, in the case of India, as respects income derived from operation of aircraft during any " previous year " beginning on or after the first day of January, 1961, and in the case of the United Arab Republic, as respects such income derived during any accounting period ending on or after the first day of January, 1961:

Where any taxes covered by this Convention have been paid or are payable in one of the Contracting States by a designated airline of the other Contracting State as respects such income derived by it during any " previous year " or accounting period aforesaid, the first-mentioned Contracting State shall refund such taxes to or, as the case may be, refrain from charging such taxes from the designed airline.

The designated airline aforesaid shall, in the case of India, be the Air India, and in the case of the United Arab Republic, be the United Arab Airlines.

1.     I should be grateful if you confirm your agreements to the above understading of the provisions of Article 8 read with Article 29 of the said Convention, and that in such case, this note and your reply thereto shall be deemed to be part of the Convention. "

2.     I have the honour to confirm that the above-mentioned proposal meets with the approval of the Government of the United Arab Republic.

Your Note of today's date and my reply thereto shall, therefore be part of the Convention.

1.      

2.      

3.     Please accept, your Excellency, the assurances of my highest consideration.

Sd/-- His Excellency Mr. Apa B. Pant, AHMED EL SAYED SHABAN Ambassador of India, Cairo