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[Cites 0, Cited by 0] [Section 46(9)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(9)(v) in The Special Economic Zones Rules, 2006

(v)the Unit shall file Bill of Entry for import of unsold goods as required in case of imports and it shall be assessed in the same manner and subject to same procedure as applicable to imported goods;