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[Cites 0, Cited by 0] [Section 46(12)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(12)(iv) in The Special Economic Zones Rules, 2006

(iv)where supplying and receiving Units are located in the same Special Economic Zone, movement of goods including raw materials shall be allowed subject to maintenance of accounts by both receiving and supplying Units and no Bill of Entry shall be required to be filed.