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Withholding tax rates*
Country |
Dividend |
Interest |
Royalty |
Fee for Technical Services |
Albania |
10% |
10% |
10% |
10% |
Armenia |
10% |
10% |
10% |
10% |
Australia |
15% |
15% |
10%/15% |
No separate provision |
Austria |
10% |
10% |
10% |
10% |
Bangladesh |
a) 10% (if at least 10% of the capital of the company paying the dividend is held by the recipient company); b) 15% in all other cases |
10% |
10% |
No separate provision |
Belarus |
a) 10%, if paid to a company holding 25% shares; b) 15%, in all other cases |
10% |
15% |
15% |
Belgium |
15% |
15% (10% if loan is granted by a bank) |
10% |
10% |
| Bhutan | 10% | 10% | 10% | 10% |
Botswana |
a) 7.5%, if shareholder is a company and holds at least 25% shares in the investee-company; b) 10%, in all other cases |
10% |
10% |
10% |
Brazil |
15% |
15% |
a) 25% for use of trademark; b) 15% for others |
No separate provision |
Bulgaria |
15% |
15% |
a) 15% of royalty relating to literary, artistic, scientific works other than films or tapes used for radio or television broadcasting; b) 20%, in other cases |
20% |
Canada |
a) 15%, if at least 10% of the voting powers in the company, paying the dividends, is controlled by the recipient company; b) 25%, in other cases |
15% |
10%-20% |
10%-20% |
China |
10% |
10% |
10% |
10% |
| Columbia | 5% | 10% | 10% | 10% |
| Croatia | a) 5% (if at least 10% of the capital of the company paying the dividend is held by the recipient company); b) 15% in all other cases |
10% | 10% | 10% |
Cyprus |
10% |
10% |
10% |
10% |
Czech Republic |
10% |
10% |
10% |
10% |
Denmark |
a) 15%, if at least 25% of the shares of the company paying the dividend is held by the recipient company; b) 25%, in other cases |
a) 10% if loan is granted by bank; b) 15% for others |
20% |
20% |
Estonia |
10% |
10% |
10% |
10% |
Ethiopia |
7.5% |
10% |
10% |
10% |
Finland |
10% |
10% |
10% |
10% |
Fiji |
5% |
10% |
10% |
10% |
France |
10% |
10% |
10% |
10% |
Georgia |
10% |
10% |
10% |
10% |
Germany |
10% |
10% |
10% |
10% |
Greece |
20% |
20% |
10% |
No separate provision |
| Hongkong | 5% |
10% |
10% |
10% |
Hungary |
10% |
10% |
10% |
10% |
Indonesia |
10% | 10% |
10% |
10% |
Iceland |
10% |
10% |
10% |
10% |
Iran |
10% |
10% |
10% |
10% |
Ireland |
10% |
10% |
10% |
10% |
Israel |
10% |
10% |
10% |
10% |
Italy |
a) 15% if at least 10% of the shares of the company paying dividend is beneficially owned by the recipient company; b) 25% in other cases |
15% |
20% |
20% |
Japan |
10% |
10% |
10% |
10% |
Jordan |
10% |
10% |
20% |
20% |
Kazakhstan |
10% |
10% |
10% |
10% |
Kenya |
10% |
10% |
10% |
10% |
Korea |
15% |
10% |
10% |
10% |
Kuwait |
10% |
10% |
10% |
10% |
Kyrgyz Republic |
10% |
10% |
15% |
15% |
Libyan Arab Jamahiriya |
10% |
20% |
20% |
No separate provision |
Latvia |
10% |
10% |
10% |
10% |
Lithuania |
a) 5%, if the beneficial owner is a company (other than a partnership) which holds directly at least 10 per cent of the capital of the company paying the dividends. b) 15%, in other cases |
10% |
10% |
10% |
Luxembourg |
10% |
10% |
10% |
10% |
Malaysia |
5% |
10% |
10% |
10% |
Malta |
10% |
10% |
10% |
10% |
Mongolia |
15% |
15% |
15% |
15% |
Mauritius |
a) 5%, if at least 10% of the capital of the company paying the dividend is held by the recipient company; b) 15%, in other cases |
7.5 |
15% |
10% |
Montenegro |
(a) 5% if the beneficial owner is a company (other than a partnership) which holds directly at least 25 per cent of the capital of the company paying the dividends; (b) 15% in other cases |
10% |
10% |
10% |
Myanmar |
5% |
10% |
10% |
No separate provision |
Morocco |
10% |
10% |
10% |
10% |
Mozambique |
7.5% |
10% |
10% |
No separate provision |
| Macedonia | 10% | 10% | 10% | 10% |
Namibia |
10% |
10% |
10% |
10% |
Nepal |
(a) 5% if the beneficial owner is a company which owns at least 10 per cent of the shares of the company paying the dividends; (b) 15% in all other cases. |
10% |
15% |
No separate provision |
Netherlands |
10% |
10% |
10% |
10% |
New Zealand |
15% |
10% |
10% |
10% |
Norway |
10% |
10% |
10% |
10% |
Oman |
a) 10%, if at least 10% of shares are held by the recipient company; b) 12.5%, in other cases |
10% |
15% |
15% |
Philippines |
a) 15%, if at least 10% of the shares of the company paying the dividend is held by the recipient company; b) 20%, in other cases |
a) 10%, if interest is received by a financial institution or insurance company; b) 15% in other cases |
15% if it is payable in pursuance of any collaboration agreement approved by the Government of India |
No separate provision |
Poland |
15% |
15% |
22.5% |
22.5% |
Portuguese Republic |
10%/15% |
10% |
10% |
10% |
Qatar |
a) 5% if the beneficial owner is a company which owns at least ten per cent of the shares of the company paying the dividend; and b) 10% in all other cases. |
10% |
10% |
10% |
Romania |
10% |
10% |
10% |
10% |
Russian Federation |
10% |
10% |
10% |
10% |
Saudi Arabia |
5% |
10% |
10% |
No separate provision |
Serbia |
a) 5%, if recipient is company and holds 25% shares; b) 15%, in any other case |
10% |
10% |
10% |
Singapore |
a) 10%, if at least 25% of the shares of the company paying the dividend is held by the recipient company; b) 15%, in other cases |
a) 10%, if loan is granted by a bank or similar institute including an insurance company; b) 15%, in all other cases |
10% |
10% |
Slovenia |
a) 5% if the beneficial owner is a company which owns at least ten per cent of the shares of the company paying the dividend; and b) 15% in all other cases. |
10% |
10% |
10% |
South Africa |
10% |
10% |
10% |
10% |
Spain |
15% |
15% |
10% | 10% |
Sri Lanka |
7.5% |
10% |
10% |
10% |
Sudan |
10% |
10% |
10% |
10% |
Sweden |
10% |
10% |
10% |
10% |
Swiss Confederation |
10% |
10% |
10% |
10% |
Syrian Arab Republic |
a) 5%, if at least 10% of the shares of the company paying the dividend is held by the recipient company; b) 10%, in other cases |
10% |
10% |
No separate provision |
Taipei |
12.5% |
10% |
10% |
10% |
Tajikistan |
a) 5%, if at least 25% of the shares of the company paying the dividend is held by the recipient company; b) 10%, in other cases |
10% |
10% |
No separate provision |
Tanzania |
10% (5% if shareholder is a company and holds 25% shares) |
10% |
10% |
No separate provision |
Thailand |
10% | 10% |
10% |
No separate provision |
Trinidad and Tobago |
10% |
10% |
10% |
10% |
Turkey |
15% |
a) 10% if loan is granted by a bank, etc.; b) 15% in other cases |
15% |
15% |
Turkmenistan |
10% |
10% |
10% |
10% |
Uganda |
10% |
10% |
10% |
10% |
Ukraine |
a) 10%, if at least 25% of the shares of the company paying the dividend is held by the recipient company; b) 15%, in other cases |
10% |
10% |
10% |
United Arab Emirates |
10% |
a) 5% if loan is granted by a bank/similar financial institute; b) 12.5%, in other cases |
10% |
No separate provision |
| United Arab Republic (EGPT) | 10%/20% [Note 1] | 20%[Note 1] | 20%[Note 1] | No separate provision |
United Mexican States |
10% |
10% |
10% |
10% |
United Kingdom |
15%/10% (Note 4)
|
a) 10%, if interest is paid to a bank; b) 15%, in other cases |
10%/15% |
10%/15% |
United States |
a) 15%, if at least 10% of the voting stock of the company paying the dividend is held by the recipient company; b) 25% in other cases |
a) 10% if loan is granted by a bank/similar institute including insurance company; b) 15% for others |
10%/15% |
10%/15% |
Uruguay |
5% |
10% |
10% |
10% |
Uzbekistan |
10% |
10% |
10% |
10% |
Vietnam |
10% |
10% |
10% |
10% |
Zambia |
a) 5%, if at least 25% of the shares of the company paying the dividend is held by a recipient company for a period of at least 6 months prior to the date of payment of the dividend; b) 15% in other cases |
10% |
10% |
10% |
Note 1. Articles 11, 12 and 13 of the India-UAR (Egypt) treaty don't provide withholding tax rates in respect of dividend, interest and royalty payments. Thus, the tax shall be withheld as per rates applicable under the Income-tax Act 1961.
[As amended by Finance (No. 2) Act, 2024]