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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(6)(i) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(i)for the purpose of bill of entry, the post-office registration number as indicated in the intimation letter issued by the post office shall be taken as the import general manifest and item number, of the bill of entry;