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[Cites 0, Cited by 0] [Section 18(4B)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4B)(c) in The Special Economic Zones Rules, 2006

(c)to ensure that used clothing re-processing Units in Special Economic Zones fulfil their export obligations in addition to meeting their Net Foreign Exchange obligation and all such Units shall be required to ensure that certain minimum percentage of the Units annual turnover is physically exported out of the country;