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[Cites 0, Cited by 0] [Section 46(10)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(10)(iv) in The Special Economic Zones Rules, 2006

(iv)fulfillment of positive Net Foreign Exchange Earning by the Unit shall be reckoned on the basis of the price at which the goods or services were supplied by the Unit to the status holder or merchant exporter or other Unit or Export Oriented Unit or Electronic Hardware Technology Park Unit or Software Technology Park Unit or Bio-technology Park Unit: