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[Cites 0, Cited by 0] [Section 30(16)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(16)(ii) in The Special Economic Zones Rules, 2006

(ii)the Authorized Officer shall register the invoice at the gate of the Special Economic Zone and endorsing the registration number on the original and duplicate copies of the invoice and the parcel shall be allowed to be taken into the premises of the Unit and such goods shall be separately accounted for by the Unit;