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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(c) in The Special Economic Zones Rules, 2006

(c)[ in case of sub-contracting abroad, the goods shall either be returned to the Unit or may be sold to buyers in that country or any third country.] [Inserted by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).]