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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(xii) in The Special Economic Zone Authority Rules, 2009

(xii)To recommend actions as per the procedures prescribed under the Special Economic Zones Act and the rules made there under and Foreign Trade Policy to suspend or cancel the Import-Export Code Number or cancel the Letter of Approval, Letter of Permission in respect of any Unit inside the Zone where such action is warranted on account of violation of conditions of lease or licence;