Section 8 in Tamil Nadu Special Economic Zones (Special Provisions) Rules, 2010
8. Conditions for domestic clearance by Unit.
- The conditions laid down in Chapter V of the Central Rules, 2006 shall mutatis mutandis apply for the value added tax and the entry tax chargeable on the goods removed from a Special Economic Zone to the Domestic Tariff Area and from a Special Economic Zone referred to under clauses (a) and (b) of Section 15 of the Act.
