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[Cites 0, Cited by 5] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(a) in The Special Economic Zones Act, 2005

(a)exemption from any duty of customs, under the Customs Act, 1962 (52 of 1962) or the Customs Tariff Act, 1975 (51 of 1975) or any other law for the time being in force, on goods imported into, or service provided in, a Special Economic Zone or a Unit, to carry on the authorised operations by the Developer or entrepreneur;