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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2)(iii) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(iii)[ the facility of sub-contracting of production shall be allowed subject to the condition that the product is also being manufactured by the zone in the zone;] [Substituted by Notification No. G.S.R. 306(E) dated 11.5.2004 (w.e.f. 22.7.2003)]