Section 9(aa) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
(aa)in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of section 2 of the Income-tax Act, being a non-resident, in case of deduction on income by way of dividend under section 196D of that Act, calculated,-
