In section l15ACA of the Income-tax Act, in the Explanation, with effect from the 1st day of April, 2022-{i) in clause (a), in the opening portion,-(a)after the words "the Overseas Depository Bank outside India", the words "or in an International Financial Services Centre" shall be inserted;(b)after sub-clause (ii), the following sub-clause shall be inserted, namely:-"(iii) ordinary shares of issuing company, being a company incorporated outside India, if such depository receipt or certificate is listed and traded on any International Financial Services Centre;";(ii)after clause (c), the following clause shall be inserted, namely:-'(ca) "International Financial Services Centre" shall have the meaning assigned to it in clause ( q) of section 2 of the Special Economic Zone Act, 2005.' .'.
