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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(4)(ii) in The Special Economic Zones Rules, 2006

(ii)raw material imported or procured by the Unit for manufacture of capital goods may be transferred to another Unit for the purpose of manufacture or fabrication of capital goods for use by the Unit which had imported or procured the raw materials.