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[Cites 0, Cited by 0] [Section 46(13)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(13)(iii) in The Special Economic Zones Rules, 2006

(iii)Export Oriented Unit or Electronic Hardware Technology Park Unit or Software Technology Park Unit or Bio-technology Park Unit shall submit [as per procedures laid down under clause (iii) of sub-rule (12) of rule 46] [Substituted 're-warehousing certificate' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).] duly signed by the [State Tax Officer or Central Tax Officer] [Substituted 'Central Excise' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).] or Customs Officer having jurisdiction over the receiving Export Oriented Unit or Electronic Hardware Technology Park Unit or Software Technology Park Unit or Bio-technology Park Unit within a period of forty-five days from the date of clearance of the goods to the Authorized Officer;