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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Special Economic Zones Rules, 2003

(1)There shall be allowed-
(a)to carry out in a special economic zone unit located in the processing area of a special economic zone; and
(b)to a developer to carry out,
only such authorised operations as are allowed under these rules for such purpose.