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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2)(iii) in The Special Economic Zones Rules, 2006

(iii)the Unit obtaining gold or silver or platinum from the Nominated Agency on loan basis shall export gold or silver or platinum jewelery within the period prescribed for the same under the Foreign Trade Policy: