Section 2(e) in The Research And Development Cess Act, 1986
(e)"industrial concern" has the meaning assigned to it in clause (c) of section 2 of the Industrial Development Bank of India Act, 1964 (18 of 1964), and includes any other person in whose favour a foreign collaboration involving the import of technology [is approved or automatically approved in accordance with the Industrial Policy of the Government of India in force from time to time] [ Substituted by Act 45 of 1995, Section 2, for " is approved by the Central Government" (w.e.f. 1.9.1996).];
