Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Union of India - Subsection Section 26(vi) in The Special Economic Zones (Customs Procedures) Regulations, 2003 (vi)the unit in domestic tariff area shall not be eligible for all industry rate of drawback or duty entitlement passbook scheme credit.
