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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Special Economic Zones (Customs Procedures) Regulations, 2003

(2)In case of failure of the zone unit to bring back the goods in the zone within the period specified in sub-regulation (1), the zone unit shall pay the duty applicable on such goods in term of provision of clause (b) of section 76-F of the Act.