Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] Union of India - Subsection Section 32(1) in The Special Economic Zones (Customs Procedures) Regulations, 2003 (1)Mr/M/s ------------------ (Name and address) is / are a bonafide unit in the special economic zone holding Letter of Permission No ------ valid upto ---
