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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Special Economic Zones Rules, 2006

(2)The terms and conditions subject to which an Offshore Banking Unit may be set up and operated in a Special Economic Zone shall be as specified in the Notification Number FEMA 71/2002-RB, dated 7th September, 2002 by the Reserve Bank of India, as amended from time to time.