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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(iv) in The Special Economic Zones Rules, 2006

(iv)the transferred goods (other than the raw material procured from Domestic Tariff Area) shall be accounted, as import by the receiving Unit while the value of the same shall be deducted from the import of the transferring unit;