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[Cites 0, Cited by 0] [Section 46(6)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(6)(viii) in The Special Economic Zones Rules, 2006

(viii)personal carriage of spare parts by foreign bound passenger shall be allowed in case the spare parts are required for repairs of exported goods at customer site and following documents shall be submitted as proof of export, namely:-