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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(i) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(i)the zone unit shall submit the shipping bill [* * *] [Omitted words "alongwith advance remittance certificate duly certified by the bank" by Notification No. G.S.R. 306(E) dated 11.5.2004 (w.e.f. 22.7.2003)], invoice, GR-I with the customs officers in the zone;