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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3)(i) in The Special Economic Zones Rules, 2006

(i)a Unit may export software or processed data, including call center services via data link or internet or e-mail or through other electronic mode and the Software Export Declaration Form for such exports duly certified by Development Commissioner under the Foreign Exchange Management (Export of Goods and Services) Regulation, 2000, shall be submitted, to the authorized dealer within the period specified under the Foreign Exchange Management Act 1999 (42 of 1999);