Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(7) in The Special Economic Zones Rules, 2006

(7)A Unit may display the goods in the showrooms set up at departure lounge in International Airports in India for sale to passengers leaving India subject to the conditions and procedures laid down by the Commissioner of Customs having jurisdiction of the airport:Provided that the items remaining unsold within a period of forty-five days shall be exported or returned to the Unit.