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[Cites 0, Cited by 0] [Section 74(6)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(6)(v) in The Special Economic Zones Rules, 2006

(v)the applicable duties and liabilities, if any, as calculated under rule 74, as well as export obligations of the transferor Unit, if any, shall stand transferred to the transferee Unit which shall be under obligation to discharge the same on the same terms and conditions as the transferor Unit.]