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[Cites 0, Cited by 0] [Section 46(6)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(6)(iii) in The Special Economic Zones Rules, 2006

(iii)the goods shall be transferred from the Special Economic Zone to the airport under the cover of assessed shipping bill by the authorized agency approved by the Specified Officer or under escort of Authorized Officer;