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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(2)The zone unit engaged in export of services including software may be permitted to provide consultancy services "on site" abroad subject to submission of details regarding the contract or purchase order, foreign exchange remitted and the persons deputed abroad, to the customs officers in the zone.