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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3)(i) in The Special Economic Zones Rules, 2006

(i)where goods are consigned to an Inland Container Depot located in a Special Economic Zone, transfer of goods shall be by the carrier appointed for the purpose and the goods shall be delivered to the Inland Container Depot in the Special Economic Zone by the container line or custodian.