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[Cites 0, Cited by 0] [Section 30(16)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(16)(iii) in The Special Economic Zones Rules, 2006

(iii)the duplicate copy of the invoice with the endorsement of the Authorized officer shall be forwarded to the supplier in the Domestic Tariff Area for claiming Replenishment License from the Development Commissioner of the Special Economic Zone.