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[Cites 0, Cited by 0] [Section 46(12)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(12)(iii) in The Special Economic Zones Rules, 2006

(iii)the receiving Export Oriented Unit or Electronic Hardware Technology Park Unit or Software Technology Park Unit or Bio-technology Park Unit or Special Economic Zone Unit shall [follow the procedure laid down by the Central Board of Indirect Taxes and Customs in terms of Customs Notification no. 44/ 2016-Customs dated 29th July, 2016 published in the Official Gazettee vide Notification S.O. 2566 (E) dated 29th July, 2016 and submit the documents specified therein] [Substituted 'submit the re-warehousing certificate' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).] to the Authorized Officer having jurisdiction over the supplying Unit within forty-five days, failing which the Authorized Officer shall communicate this fact to the Officer of Customs or Excise having jurisdiction over the Export Oriented Unit or Electronic Hardware Technology Park Unit or Software Technology Park Unit or Bio-technology Park Unit or to the Specified Officer for demand of applicable duty from the receiving Export Oriented Unit or Electronic Hardware Technology Park Unit or Software Technology Park Unit or Bio-technology Park Unit or Unit in another Special Economic Zone, as the case may be;