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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(10) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(10)In respect of the capital goods or infrastructure materials, surety or security shall not stand discharged on arrival of the capital goods or infrastructure materials within the unit and the surety or security shall not be discharged as long as the capital goods are in the zone unit or the capital goods of the unit are not debonded.