Section 2(n) in The Special Economic Zones (Customs Procedures) Regulations, 2003
(n)"status holder" shall have the same meaning as defined in the Export and Import Policy;(nn)[ "Unit Approval Committee", in respect of a special economic zone means a committee set up for the special economic zone as notified in the Official Gazette by the Central Government in the Ministry of Commerce and Industry.] [Inserted by Notification No. G.S.R. 306(E) dated 11.5.2004 (w.e.f. 22.7.2003)]
