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[Cites 0, Cited by 0] [Section 30(15)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(15)(iii) in The Special Economic Zones Rules, 2006

(iii)there shall be no requirement to file any additional documents or bond(s) for the purpose of transshipment of goods and the transshipment permission shall be stamped on the Bill of Entry itself;