(3)Any term used but not defined in this Act or in the agreement referred to in sub-section (1) shall, unless the context otherwise requires, and is not inconsistent with the provisions of this Act or the agreement, have the same meaning as assigned to it in the notification issued by the Central Government in the Official Gazette in this behalf.Explanation 1. - For the removal of doubts, it is hereby declared that the charge of tax in respect of a foreign company at a rate higher than the rate at which a domestic company is chargeable, shall not be regarded as less favourable charge or levy of tax in respect of such foreign company.Explanation 2. - For the purposes of this section, "specified territory" means any area outside India which may be notified as such by the Central Government.] [ Inserted by Act 32 of 2003, Section 47 (w.e.f. 1.4.2004).]
