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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(5)(v) in The Special Economic Zones Rules, 2006

(v)after assessment of Bill of Entry, original Bill of Entry shall be retained by the authorized officer and the remaining copies shall be handed over to the authorized representative of the Unit for presenting at the airport detention counter where goods shall be allowed clearance after receiving the original detention receipt along with the authorization from the Unit, by making entries in the warehouse register and detention receipt register;