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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3)(iv) in The Special Economic Zones Rules, 2006

(iv)there shall be no examination of the goods and the goods shall be deemed to be out of charge on the day of handing over of the goods to the Special Economic Zone Importer.