Section 9(2)(ii) in The Special Economic Zones (Customs Procedures) Regulations, 2003

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Union of India - Subsection

Section 9(2)(ii) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(ii)where the overseas supplier of such goods does not insist for re-export of such goods, the re-export of the same shall not be insisted provided such goods are either destroyed with the permission of proper officer, or shall be cleared into domestic tariff area on payment of duty as if cleared for home consumption.

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Union of India - Subsection

Section 9(2)(ii) in The Special Economic Zones (Customs Procedures) Regulations, 2003