Interpretation*
Interpretation.
212. In sections 213 to 218,—
| (a) | "foreign exchange asset" means any specified asset which the assessee has acquired or purchased with, or subscribed to in, convertible foreign exchange; | |
| (b) | "investment income" means any income derived from a foreign exchange asset; | |
| (c) | "long-term capital gains" means income chargeable under the head "Capital gains" relating to a capital asset, being a foreign exchange asset which is not a short-term capital asset; | |
| (d) | "non-resident Indian" means an individual, who is not a resident and is— |
| (i) | a citizen of India; or | |
| (ii) | a person of Indian origin; |
| (e) | "specified asset" means any of the following assets:— |
| (i) | shares in an Indian company; or | |
| (ii) | debentures issued by an Indian company which is not a private company as defined in the Companies Act, 2013 (18 of 2013); or | |
| (iii) | deposits with an Indian company which is not a private company as defined in the Companies Act, 2013 (18 of 2013); or | |
| (iv) | any security of the Central Government as defined in section 2(f) of the Government Securities Act, 2006 (38 of 2006); or | |
| (v) | such other assets as the Central Government may specify in this behalf by notification. |