Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Union of India - Subsection Section 26(v) in The Special Economic Zones (Customs Procedures) Regulations, 2003 (v)the value of such goods shall not be counted towards achievement of Net Foreign Exchange Earning of the zone unit; and
