(a)the share or interest, referred to in Explanation 5, shall be deemed to derive its value substantially from the assets (whether tangible or intangible) located in India, if, on the specified date, the value of such assets -(i)exceeds the amount of ten crore rupees; and(ii)represents at least fifty per cent. of the value of all the assets owned by the company or entity, as the case may be;
