(3)The income referred to in sub-section (1) shall be the income from—(a)an Offshore Banking Unit located in a Special Economic Zone; or(b)the business activities referred to in section 6(1) of the Banking Regulation Act, 1949, with undertakings in a Special Economic Zone or entities that develop, develop and operate, or develop, operate and maintain Special Economic Zone; or(c)the approved business activities of any Unit of an International Financial Services Centre set up in a Special Economic Zone; or(d)transfer of an asset being, an aircraft or a ship, leased by a unit referred to in clause (c) if such unit commenced its business operations by 31st March, 2030.
