(b)"applicant" means any person who—(i)is a non-resident referred to in clause (a)(i); or(ii)is a resident referred to in clause (a)(ii); or(iii)is a resident referred to in clause (a)(iii) falling within any such class or category of persons as the Central Government may, by notification, specify; or(iv)is a resident falling within any such class or category of persons as the Central Government may, by notification, specify in this behalf; or(v)is referred to in clause (a)(v), and makes an application under section 383(1);
