Registration Act, 1908

HARYANA
India

Registration Act, 1908

Rule REGISTRATION-ACT-1908 of 1908

Published on 24 December 2003
Commenced on 24 December 2003
[This is the version of this document from 24 December 2003.]
[Note: The original publication document is not available and this content could not be verified.]

Registration Act, 1908Haryana Government Revenue Department, Notification, dated The 24th December, 2003No. S.O. 151/C.A. 16/1908/S.78 and 79/2003. - In exercise of the powers conferred by sections 78 and 79 of the Registration Act, 1908 (Central Act 16 of 1908), and all other powers enabling him in this behalf, the Governor of Haryana hereby makes the following amendment in the Haryana Government, Revenue Department notification No. S.O. 27/C.A. 16/1908/Ss. 78 and 79/79, dated the 17th April, 1979, namely :-Amendment

1.

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; and

including 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."

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