(2)For the purposes of this section,-(a)"convertible foreign exchange" means foreign exchange which is for the time being treated by the Reserve Bank of India as convertible foreign exchange for the purposes of the Foreign Exchange Regulation Act, 1973 (46 of 1973), and any rules made thereunder;(b)"foreign project" means a project for-(i)the construction of any building, road, dam, bridge or other structure outside India;(ii)the assembly or installation of any machinery or plant outside India;(iii)the execution of such other work (of whatever nature) as may be prescribed.
