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[Cites 0, Cited by 0] [Section 80(24)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(24)(xiv) in The Special Economic Zones Rules, 2006

(xiv)The Developer shall obtain the approval of Board for specific activities proposed to be undertaken for development, operation and maintenance of Special Economic Zone. Based on the activities approved by the Board, the Developer shall be entitled for duty-free import or domestic procurement of goods for the approved activities under rule 10 after the Special Economic Zone has been notified.