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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(h) in The Special Economic Zones Rules, 2006

(h)endorsement regarding verification of marks and numbers in case of less than container load cargo or inspection of seal in the case of full container load cargo or sealed truck by the authorized officer and the receipt of the goods by the Special Economic Zone importer shall be deemed to be the completion of the customs procedure for out of charge of the goods.