In the Haryana Government, Revenue Department, notification No. S.O. 27/C.A. 16/1908/S.78 and 79/79, dated the 17th April, 1979, in Article relating to registration of documents, in clause (3), in the last proviso, in the Schedule, at the end, after category "L Telecommunication equipment including:" and entries thereunder, the following category and entries thereunder shall be added, namely :-"L-1 I T Enabled Services :(i)Delivered outside India;(ii)Delivered over communication network; and(iii)Either externally contracted (out-sourced) or provided by a remote subsidiary of the same company (out-located);excluding the services of -(i)Remote production/manufacturing units;(ii)The corporate offices of companies or their local branches;(iii)Virtual business on internet; andincluding the services of -(i)Back-office operations;(ii)Call Centres;(iii)Content Development or Animation;(iv)Data Processing;(v)Engineering and Design;(vi)Geographic Information System Services;(vii)Human Resource Services;(viii)Insurance Claim Processing;(ix)Legal Databases;(x)Medical Transcription;(xi)Pay Roll;(xii)Remote Maintenance;(xiii)Revenue Accounting;(xiv)Supports Centres; and(xv)Web-site Services."
