(48)any income received in India in Indian currency by a foreign company on account of sale of crude oil, any other goods or rendering of services, as may be notified by the Central Government in this behalf, to any person in India:Provided that—(i)receipt of such income in India by the foreign company is pursuant to an agreement or an arrangement entered into by the Central Government or approved by the Central Government;(ii)having regard to the national interest, the foreign company and the agreement or arrangement are notified by the Central Government in this behalf; and(iii)the foreign company is not engaged in any activity, other than receipt of such income, in India;
