(3)For the purposes of this section and the First Schedule, [preferential area] [Substituted by Act 26 of 1978, Section 2,for certain words (w.e.f. 1-9-1978).] means any country or territory which the Central Government may, by Notification from in the Official Gazette, declare to be such [area] [For declaration of countries specified to be preferntial Areas) Rules, 1977 - see Gazette of India. ].
