[(c) applicant means(i)(a)a non-resident setting up a joint venture in India in collaboration with a non-resident or a resident; or(b)a resident setting up a joint venture in India in collaboration with a non-resident; or(c)a wholly owned subsidiary Indian company, of which the holding company is a foreign company,who or which, as the case may be, proposes to undertake any business activity in India;(ii)a joint venture in India; or(iii)a resident falling within any such class or category of persons, as the Central Government may, by notification in the Official Gazette, specify in this behalf,and which or who, as the case may be, makes application for advance ruling under sub-section (1) of Section 23-C;]
