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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(5)(iv) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(iv)in case of such exports, the shipping bill for duty free goods shall be processed at the port of export as in the case of normal export and shipping bill shall be filed in the name of the zone unit;