(4)[ Notwithstanding anything contained in sub-section (1), where the person referred to therein, is a unit located in an International Financial Services Centre and derives its income solely in convertible foreign exchange, the provisions of sub-section (1) shall have effect as if for the words "eighteen and one-half per cent.", the words "nine per cent." had been substituted.] [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]Following sub-section (4) shall be substituted for the existing sub-section (4) of section 115JC by the Finance Act, 2022, w.e.f. 1-4-2023:
