The European Union’s implementation of the global agreement on a 15% minimum corporate tax rate will see the rate applied within each country of the bloc as well as in cross-border situations, a senior European Commission official said.
The tweak to the international deal will be necessary within the European Union to avoid legal challenges related to the bloc’s requirement for equal treatment of companies, Benjamin Angel, the commission’s director for direct taxation, said Wednesday. He spoke at a seminar organized by the EU Tax Observatory and two Austrian trade union organizations.
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