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

Union of India - Subsection

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

(x)personal carriage of gems and jewelery items of the value not exceeding US$ two million or other goods not exceeding rupees five lakhs in value, for holding or participating in overseas exhibitions shall be permitted with the approval of the Development Commissioner and subject to the following conditions, namely:-