(4)For the purposes of this section,—(a)"Global Depository Receipts" means any instrument in the form of a depository receipt or certificate (by whatever name called) created by the Overseas Depository Bank outside India or in an International Financial Services Centre and issued to investors against the issue of,—(i)ordinary shares of issuing company, being a company listed on a recognised stock exchange in India; or(ii)foreign currency convertible bonds of issuing company; or(iii)ordinary shares of issuing company, being a company incorporated outside India, if such depository receipt or certificate is listed and traded on any International Financial Services Centre;(b)"information technology service" means any service which results from the use of any information technology software over a system of information technology products for realising value addition;(c)"information technology software" means any representation of instructions, data, sound or image, including source code and object code, recorded in a machine readable form and capable of being manipulated or providing inter-activity to a user, by means of an automatic data processing machine falling under heading information technology products but does not include non-information technology products;(d)"Overseas Depository Bank" means a bank authorised by the issuing company to issue Global Depository Receipts against issue of Foreign Currency Convertible Bonds or ordinary shares of the issuing company;(e)"specified knowledge based industry or service" means—(i)information technology software; or(ii)information technology service; or(iii)entertainment service; or(iv)pharmaceutical industry; or(v)bio-technology industry; or(vi)any other industry or service, as specified by the Central Government, by notification;(f)"subsidiary" shall have the same meaning as assigned to it in section 2(87) of the Companies Act, 2013 and includes subsidiary incorporated outside India.
