(6A)where in the case of a foreign company deriving income by way of royalty or fees for technical services received from Government or an Indian concern in pursuance of an agreement made by the foreign company with Government or the Indian concern after the 31st day of March, 1976 but before the 1st day of June, 2002 and,—(a)where the agreement relates to a matter included in the industrial policy, for the time being in force, of the Government of India, such agreement is in accordance with that policy ; and(b)in any other case, the agreement is approved by the Central Government,the tax on such income is payable, under the terms of the agreement, by Government or the Indian concern to the Central Government, the tax so paid.Explanation.—For the purposes of this clause and clause (6B),—(a)"fees for technical services" shall have the same meaning as in Explanation 2 to clause (vii) of sub-section (1) of section 9 ;(b)"foreign company" shall have the same meaning as in section 80B ;(c)"royalty" shall have the same meaning as in Explanation 2 to clause (vi) of sub-section (1) of section 9;
