(39)any specified income, arising from any international sporting event held in India, to the person or persons notified by the Central Government in the Official Gazette, if such international sporting event—(a)is approved by the international body regulating the international sport relating to such event;(b)has participation by more than two countries;(c)is notified by the Central Government in the Official Gazette for the purposes of this clause.Explanation.—For the purposes of this clause, "the specified income" means the income, of the nature and to the extent, arising from the international sporting event, which the Central Government may notify in this behalf;
