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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(ix) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(ix)where goods are imported by the zone unit or developer through courier, customs officer in the zone shall assess the goods as per the Courier Import and Export(Clearance) Regulations, 1998.