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[Cites 0, Cited by 0] [Section 30(15)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(15)(iv) in The Special Economic Zones Rules, 2006

(iv)the supplying Unit shall submit the re-warehousing certificate to the Specified Officer having jurisdiction over the supplying unit within forty five days, failing which the Specified Officer of the supplying Unit shall write to the Specified Officer having jurisdiction over the receiving Unit or Developer for demand of duty from the receiving Unit or Developer;