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[Cites 0, Cited by 0] [Section 46(6)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(6)(vi) in The Special Economic Zones Rules, 2006

(vi)the Unit shall submit to the Specified Officer, the proof of export issued by the Customs authority at the airport within a period of fifteen days from the date of removal of the goods from the Special Economic Zone;