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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3)(c) in The Special Economic Zones Rules, 2006

(c)sale of surplus power to other Unit or Developer in the same or other Special Economic Zone or to Export Oriented Unit or to Electronic Hardware Technology Park Unit or to Software Technology Park Unit or Bio-technology Park Unit, shall be without payment of duty;