213. Special provision for computation of total income of non-residents.
(1)No deduction in respect of any expenditure or allowance shall be allowed under any provision of this Act in computing the investment income of a non-resident Indian.(2)In the case of an assessee, being a non-resident Indian, where––(a)the gross total income consists only of investment income or income by way of long-term capital gains or both, then no deduction shall be allowed under Chapter VIII;(b)the gross total income includes any income referred to in clause (a),––(i)the gross total income shall be reduced by such income; and(ii)the deductions under Chapter VIII shall be allowed as if the gross total income as so reduced was the gross total income of the assessee.[Similar to Section 115D from The Income Tax Act, 1961.-Also Refer]
