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[Cites 0, Cited by 0] [Section 46(11)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(11)(i) in The Special Economic Zones Rules, 2006

(i)goods shall be exported directly from the Special Economic Zone or through any other port where the merchant exporter files his shipping bill, in which case the goods shall move directly from the Special Economic Zone to the said port of export on the basis of [***] [Omitted 'pink' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).] Shipping Bill as if these were movement of goods from one Warehouse to another;