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 42(4)] [Section 42] [Entire Act] Union of India - Subsection Section 42(4)(i) in The Special Economic Zones Rules, 2006 (i)the movement of goods shall be under serially numbered challans and record of such movement of goods shall be maintained by the Unit;