Section 19(7) in The Special Economic Zones Rules, 2006
(7)If an enterprise is operating both as a Domestic Tariff Area Unit as well as a Special Economic Zone Unit, it shall have two distinct identities with separate books of accounts, but it shall not be necessary for the Special Economic Zone unit to be a separate legal entity:[Provided that foreign companies can also set up manufacturing Units as their branch operations in the Special Economic Zones in accordance with the provisions of Foreign Exchange Management (Establishment in India of Branch or Office or Other Place of Business) Regulations, 2000 as amended from time to time.] [Substituted by G.S.R. 72(E), dated 3.2.2009 (w.e.f. 3.2.2009).]
