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[Cites 0, Cited by 0] [Section 30(15)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(15)(i) in The Special Economic Zones Rules, 2006

(i)the receiving Unit or Developer shall file Bill of Entry for home consumption with the Authorized Officer, in quintuplicate, giving description of the goods along with an invoice and packing list for assessment;