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[Cites 0, Cited by 0] [Section 30(12)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(12)(c) in The Special Economic Zones Rules, 2006

(c)the Customs Officer in charge of the warehouse shall allow clearance of the goods from the warehouse for supply to the Unit or Developer without payment of duty on the cover of ex-bond Shipping Bill and on the basis of Bill of Entry duly assessed by the Authorized Officer;