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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(1)Where goods are procured from the warehouse appointed or licensed under section 57 or section 58 of the Act, the zone unit shall file bill of entry giving therein complete description of the goods such as model, make, serial number, specification, with the Customs officers in the zone.