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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2)(i) in The Special Economic Zones Rules, 2006

(i)Penalty imposed by the competent authority would be paid and in case an appeal against an order imposing penalty is pending, exit shall be considered if the Unit has obtained a stay order from competent authority and has furnished a Bank Guarantee for the penalty adjudicated by the appropriate authority unless the Appellate Authority makes a specific order exempting the Unit from this requirement.