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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(5)(iv) in The Special Economic Zones Rules, 2006

(iv)the Unit shall file Bill of Entry in quintuplicate along with a copy of invoice, packing list and declaration with the authorized officer and the detention receipt number issued by the Customs Officer at the airport shall be treated as Import General Manifest and item number;