Section 6 in Tamil Nadu Special Economic Zones (Special Provisions) Rules, 2010
6. Duration of exemptions.
- The goods brought into, or services provided in, any Unit or Special Economic Zone without payment of taxes shall remain or continue to be provided in such Unit or Special Economic Zone till the validity period of the Letter of Approval issued to the Unit or in the case of a Developer till a period of one year or such extended period as may be allowed by the Specified Officer under sub-rule (5) of rule 12 of the Central Rules, 2006.
