(42)any specified income arising to a body or authority which—(a)has been established or constituted or appointed under a treaty or an agreement entered into by the Central Government with two or more countries or a convention signed by the Central Government;(b)is established or constituted or appointed not for the purposes of profit;(c)is notified by the Central Government in the Official Gazette for the purposes of this clause.Explanation.—For the purposes of this clause, "specified income" means the income, of the nature and to the extent, arising to the body or authority referred to in this clause, which the Central Government may notify in this behalf;
