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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(4)(a) in The Special Economic Zones Rules, 2006

(a)goods imported and admitted into the Special Economic Zone after payment of applicable duty and such goods are cleared into Domestic Tariff Area, without any processing, subject to the condition that the identity of goods is established to the satisfaction of the Specified Officer;