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; or(iii)deposits with an Indian company which is not a private company as defined in the Companies Act, 2013; or(iv)any security of the Central Government as defined in section 2(f) of the Government Securities Act, 2006; or(v)such other assets as the Central Government may specify in this behalf by notification.[Similar to Section 115C from The Income Tax Act, 1961.-Also Refer]
