- In section 194LC of the Income-tax Act, with effect from the 1st day of October, 2014,-(A)in sub-section (1), after the words "by a specified company", the words "or a business trust" shall be inserted;(B)in sub-section (2),-(a)in the opening portion, after the words "by the specified company", the words "or the business trust" shall be inserted;(b)for clause (i), the following clause shall be substituted, namely:-"(i) in respect of monies borrowed by it in foreign currency from a source outside India,-(a)under a loan agreement at any time on or after the 1st day of July, 2012 but before the 1st day of July, 2017; or(b)by way of issue of long-term infrastructure bonds at any time on or after the 1st day of July, 2012 but before the 1st day of October, 2014; or(c)by way of issue of any long-term bond including long-term infrastructure bond at any time on or after the 1st day of October, 2014 but before the 1st day of July, 2017,as approved by the Central Government in this behalf; and".
