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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(v) in The Special Economic Zones Rules, 2006

(v)transfer or loan of goods to Units or Developers in other Special Economic Zones or to Export Oriented Unit or Electronic Hardware Technology Park Unit or Software Technology Park Unit or Bio-technology Park Unit shall be allowed with the prior written permission of the Specified Officer and subject to such conditions as may be imposed.