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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(1)The zone unit may import goods required for carrying its authorised operations or for the purposes of setting up the unit, through-
(a)ports or airports;
(b)land customs stations;
(c)inland container depots;
(d)foreign post offices;
(e)authorised courier;