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[Cites 0, Cited by 0] [Section 18(4B)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4B)(a) in The Special Economic Zones Rules, 2006

(a)Each consignment of used clothing imported by the Unit shall be accompanied with certificate from exporter or agency in which it was generated regarding dis-infection and fumigation of the containers from an agency licensed in the country of origin of worn clothing along with import documents;