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[Cites 0, Cited by 2] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(d) in The Special Economic Zones Act, 2005

(d)drawback or such other benefits as may be admissible from time to time on goods brought or services provided from the Domestic Tariff Area into a Special Economic Zone or Unit or services provided in a Special Economic Zone or Unit by the service providers located outside India to carry on the authorised operations by the Developer or entrepreneur;