(2)The income referred to in sub-section (1) and sub-section (1A) shall be the income—(a)from an Offshore Banking Unit in a Special Economic Zone; or(b)from the business referred to in sub-section (1) of section 6 of the Banking Regulation Act, 1949 (10 of 1949) with an undertaking located in a Special Economic Zone or any other undertaking which develops, develops and operates or develops, operates and maintains a Special Economic Zone; or(c)from any Unit of the International Financial Services Centre from its business for which it has been approved for setting up in such a Centre in a Special Economic Zone;*
