60.   Substituted by the Finance Act, 1999, w.e.f. 1-4-2000. Prior to its substitution, Explanation, as inserted by the Finance Act, 1983, w.r.e.f. 1-4-1979, read as under :

           Explanation.—For the removal of doubts, it is hereby declared that income of the nature referred to in this clause payable for service rendered in India shall be regarded as income earned in India ;”