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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3)(ii) in The Special Economic Zones Rules, 2006

(ii)a Unit may provide consultancy services "on site" abroad subject to submission of details of the contract or purchase order and foreign exchange remitted and the persons deputed abroad to the Authorized Officer;