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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2)(h) in The Special Economic Zones Act, 2005

(h)the terms, conditions and limitations subject to which the goods or services exported out of, or imported into, or procured from the Domestic Tariff Area to, a Special Economic Zone, be exempt from payment of taxes, duties, or cess under section 7;