Section 30(2) in The Special Economic Zones Rules, 2006
(2)Goods [or services] [Inserted by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).] procured by a Unit or Developer, on which [Goods and Services Tax or] [Substituted 'central excise duty' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).] exemption has been availed but without any availment of export entitlements, shall be allowed admission into the Special Economic Zone on the basis of [documents referred to in sub-rule (1) of Rule 30] [Substituted 'ARE-1' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).].
