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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1A) in The Gujarat Special Economic Zone Act, 2004

(1A)[ The benefits of exemptions under sub-section (1) shall be available to the Unit or a person on the sales and transactions of goods which have been actually and physically involved in the movement of goods.] [Sub-section (1A) inserted by Gujarat 24 of 2007, dated 18th August 2007]