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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(a) in The Special Economic Zones Rules, 2003

(a)the duty shall be levied on such goods on the depreciated value thereof [* * *] [Omitted words "or on the transaction value, whichever is higher" by Notification No. G.S.R. 305(E) dated 11.5.2004 (w.e.f. 22.7.2003)], at the rate in force on the date of filing of the bill of entry;