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[Cites 0, Cited by 0] [Section 30(12)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(12)(b) in The Special Economic Zones Rules, 2006

(b)the Unit or Developer shall submit Bill of Entry assessed by the Authorized Officer to the Customs Officer in charge of the warehouse from where the Special Economic Zone Unit or Developer intends to procure the goods;