Section 4(3)(ga) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

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Union of India - Subsection

Section 4(3)(ga) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015

(ga)goods listed at items (1), (2) and (3) of clause (i) to be re-exported by units in Special Economic Zones, under intimation to the Development Commissioner of Special Economic Zones/ concerned Assistant Commissioner or Deputy Commissioner of Customs

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Union of India - Subsection

Section 4(3)(ga) in Foreign Exchange Management (Export of Goods and Services) Regulations, 2015