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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(6)(b) in The Special Economic Zones Rules, 2006

(b)Capital goods for setting up such facilities may also be supplied on loan or lease basis, provided the notional value of such capital goods shall be taken into account for calculation of Net Foreign Exchange Earnings under rule 53;