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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2)(b) in The Special Economic Zones Rules, 2006

(b)the registered or assessed Bill of Entry shall be submitted to the Customs Officer at the place of import and the same shall be treated as permission for transfer of goods to the Special Economic Zone Importer;