Section 2(h) in The Special Economic Zones Rules, 2003
(h)"special economic zone" means a special economic zone specified by the Central Government under section 76 A of the Act;(i)"special economic zone unit" means an unit of business establishment set up in the processing area of special economic zone for carrying out one or more authorised operations only;(ii)[ "Unit Approval Committee", in respect of a special economic zone, means a committee set up for the special economic zone as notified in the Official Gazette by the Central Government in the Ministry of Commerce and Industry';] [Inserted by Notification No. G.S.R. 305(E) dated 11.5.2004 (w.e.f. 22.7.2003)]
