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[Cites 0, Cited by 6] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(c) in The Special Economic Zones Act, 2005

(c)exemption from any duty of excise, under the Central Excise Act, 1944 (1 of 1944) or the Central Excise Tariff Act, 1985 (5 of 1986) or any other law for the time being in force, on goods brought from Domestic Tariff Area to a Special Economic Zone or Unit, to carry on the authorised operations by the Developer or entrepreneur;