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[Cites 0, Cited by 0] [Section 18(4B)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4B)(d) in The Special Economic Zones Rules, 2006

(d)before the clearance of used clothes to Domestic Tariff Area, all imported consignments of such used clothes shall be subject to 100 per cent. scrutiny at the premises of the Unit by Special Economic Zone authorities.]