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[Cites 0, Cited by 0] [Section 46(13)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(13)(ii) in The Special Economic Zones Rules, 2006

(ii)a [Bill of Entry for Home Consumption] [Substituted 'warehousing Bill of Entry' by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).] shall be filed by the Export Oriented Unit or Electronic Hardware Technology Park Unit or Software Technology Park Unit or Bio-technology Park Unit or by the supplying Special Economic Zone Unit on behalf of the receiving Export Oriented Unit or Software Technology Park Unit or Bio-technology Park Unit, as the case may be, with the Authorized Officer;