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[Cites 0, Cited by 15] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(e) in The Special Economic Zones Act, 2005

(e)exemption from service tax under Chapter V of the Finance Act, 1994 (32 of 1994) on taxable services provided to a Developer or Unit to carry on the authorised operations in a Special Economic Zone;