LAWS(AR)-2007-8-4

IN RE: S. MOHAN Vs. STATE

Decided On August 24, 2007

JUDGEMENT

(1.) THE facts giving rise to this application are as follows:

(2.) NOTWITHSTANDING the provisions of paragraph (1), remuneration derived by a resident of a Contracting State in respect of an employment exercised in the other Contracting State shall be taxable only in the first -mentioned State if - -