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[Cites 0, Cited by 0] [Section 30(16)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(16)(i) in The Special Economic Zones Rules, 2006

(i)the parcel shall be brought into the Zone in a sealed condition by the authorized representative of the Domestic Tariff Area supplier or Customs House Agent, who shall present the invoice clearly marked original, duplicate and triplicate to the Authorized Officer at the gate;