Section 2(2)(b) in The Courier Imports and Exports (Electronic Declaration and Processing) Regulations, 2010
(b)[ import or export of goods under any export promotion scheme other than Export Oriented Unit (EOU) scheme and similar schemes referred to in Chapter 6 of the Foreign Trade Policy 2009-14 or 2015-20, as the case may be: [Substituted by Notification No. G.S.R. 296(E), dated 28.3.2018 (w.e.f. 5.5.2010).]