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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(i) in The Foreign Trade (Exemption From Application Of Rules In Certain Cases) Order,1993

(i)products approved for manufacture in and export from the respective free trade zones/export processing zones and 10% export-oriented units except textile items covered by bilateral agreements, exports to rupee payment countries under the annual trade protocol and exports against payment in Indian rupees to former rupee payment countries:Provided that conditions imposed by the board of approval on an export oriented units or export processing zone unit will be binding on such a unit;