Return of income not to be furnished in certain cases
Return of income not to be furnished in certain cases.
216. It shall not be necessary for a non-resident Indian to furnish a return of his income under section 263(1), if—
| (a) | his total income during the tax year consisted only of investment income or income by way of long-term capital gains or both; and | |
| (b) | the tax deductible at source under the provisions of Chapter XIX-B has been deducted from such income. |