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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3)(b) in The Special Economic Zones Rules, 2006

(b)[ for Gems and Jewellery, the minimum Value Addition earning requirement shall be as specified in the prevailing Foreign Trade Policy or Handbook of Procedures, as amended from time to time.] [Substituted by Notification No. G.S.R. 909(E), dated 19.9.2018 (w.e.f. 10.2.2006).]