216. Return of income not to be furnished in certain cases.
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;(b)and tax deductible at source under the the provisions of Chapter XIX-B has been deducted from such income.[Similar to Section 115G from The Income Tax Act, 1961.-Also Refer]
