- In section 194LBA of the Income-tax Act, with effect from the 1st day of June, 2015, -(a)in sub-section (1), after the words, brackets, figures and letters "in clause (23FC)", the words, brackets, figures and letters "or clause (23FCA)" shall be inserted;(b)in sub-section (2), for the words "being a non-resident, not being a company", the words and brackets "being a non-resident (not being a company)" shall be substituted;(c)after sub-section (2), the following sub-section shall be inserted, namely: -"(3) Where any distributed income referred to in section 115UA, being of the nature referred to in clause (23FCA) of section 10, is payable by a business trust to its unit holder, being a non-resident (not being a company), or a foreign company, the person responsible for making the payment shall at the time of credit of such payment to the account of the payee or at the time of payment thereof in cash or by the issue of a cheque or draft or by any other mode, whichever is earlier, deduct income-tax thereon at the rates in force.".
