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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(i) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(i)the zone unit shall file an application containing the name and address of the job-worker, Central Excise registration number of the job-worker, if registered with the Central Excise Department, processing capacity of the job-worker, details of the processes to be carried out by the job-worker, justification for processing of goods outside the bonded premises and any other relevant information before the proper officer for further processing of the goods or to carry out production;