With a view to the fulfilment of a treaty, convention or arrangement with any country outside India which affords to citizens of India similar privileges as granted to its own citizens, the Central Government may, by notification in the Official Gazette, specify such country to be a convention country for providing the citizens of such convention country the similar privileges as granted to the citizens of India under this Act. 27 Explanation.—For the purposes of this section “country” includes any group of countries or union of countries or inter-governmental organisation and the expression "convention country" shall be construed accordingly.