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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(3)[ Each zone unit shall have separate establishment distinct and identifiable or distinct and partitioned, from other zone unit.] [Substituted by Notification No. G.S.R. 306(E) dated 11.5.2004 (w.e.f. 22.7.2003)]