Section 76 in The Special Economic Zones Rules, 2006
76. The "services" for the purposes of [clause] (z) of section 2 shall be the following, namely:-
Trading, warehousing, research and development services, computer software services, including information enabled services such as back-office operations, call centres, content development or animation, data processing, engineering and design, graphic information system services, human resources services, insurance claim processing, legal data bases, medical transcription, payroll, remote maintenance, revenue accounting, support centres and web-site services, off-shore banking services, [professional services, rental/ leasing services without operators] [Substituted 'professional services (excluding legal services and accounting) rental/ leasing services without operators' by Notification No. G.S.R. 12(E), dated 3.1.2017 (w.e.f. 10.2.2006).], other business services, courier services, audio-visual services, construction and related services, distribution services (excluding retail services), educational services, environmental services, financial services, hospital services, other human health services, tourism and travel related services, recreational, cultural and sporting services, entertainment services, transport services, services auxiliary to all modes of transport, pipelines transport.[Explanation. - The expression "Trading", for the purposes of the Second Schedule of the Act, shall mean import for the purposes of re-export.] [Inserted by G.S.R. 470(E), dated 10.8.2006 (w.e.f. 10.8.2006).]
