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[Cites 0, Cited by 1] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(a) in The Special Economic Zones Act, 2005

(a)any goods removed from a Special Economic Zone to the Domestic Tariff Area shall be chargeable to duties of customs including anti‑dumping, countervailing and safeguard duties under the Customs Tariff Act, 1975 (51 of 1975), where applicable, as leviable on such goods when imported; and