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Special Economic Zones Act, 2005 7. Exemption from taxes, duties or cess Any goods or services exported out of, or imported into, or procured from the Domestic Tariff Area by,- i. a Unit in a Special Economic Zone; or ii. a Developer, shall, subject to such terms, conditions and limitations, as may be prescribed, be exempt from the payment of taxes, duties or cess under all enactments specified in the First Schedule.    |
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