(9)For the purposes of this section,––(a)"specified associations" means any institution, association or body, whether incorporated or not––(A)functioning under any law for the time being in force in India or the laws of the specified territory; and(B)which may be notified as such by the Central Government for the purposes of this section;(b)"specified territory" means any area outside India which may be notified as such by the Central Government.
