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[Cites 0, Cited by 0] [Section 46(11)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(11)(iii) in The Special Economic Zones Rules, 2006

(iii)merchant exporter or status holder, as the case may be, shall export goods under a free Shipping Bill and submit a disclaimer that no Drawback, Duty Exemption Pass Book credit or fulfillment of export obligation under any export promotion scheme under the Foreign Trade Policy shall be availed by him on the goods so exported.