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[Section 2] [Complete Act]
Central Government Act
Section 2(o) in The Special Economic Zones Act, 2005
(o) " import" means-
(i) bringing goods or receiving services, in a Special Economic Zone, by a Unit or Developer from a place outside India by land, sea or air or by any other mode, whether physical or otherwise; or
(ii) receiving goods, or services by a Unit or Developer from another Unit or Developer of the same Special Economic Zone or a different Special Economic Zone;