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[Cites 0, Cited by 0] [Section 30(12)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(12)(d) in The Special Economic Zones Rules, 2006

(d)where the re-warehousing certificate by way of endorsement by the Authorized Officer on the copy of ex-bond Shipping Bill is not received by the Customs Officer in charge of warehouse within forty-five days from the date of clearance of the goods from the warehouse, the Customs Officer in charge of the warehouse shall proceed to demand applicable duty from the supplier: