TO BE PUBLISHED IN PART II, SECTION 3, SUB-SECTION (i) OF THE GAZETTE OF INDIA EXTRAORDINARY.                                 

GOVERNMENT OF INDIA

MINISTRY OF FINANCE

DEPARTMENT OF REVENUE

DEPARTMENT OF REVENUE

  New Delhi, dated  the   21^st  February, 2007.

NOTIFICATION No. 12/2007-CUSTOMS (N.T.)

          G.S.R.95(E). - In exercise of the powers conferred by sub-section (1) of section 157, read with sub-section (2) of section 76C of the Customs Act, 1962 (52of 1962), the Board being satisfied that it is necessary in the public interest so to do, hereby rescinds the Special Economic Zones (Customs Procedures) Regulations, 2003, notified vide notification No. 53/2003-Customs (N.T.), dated the 22nd July, 2003 and published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide G.S.R. 571 (E), dated the 22^nd July, 2003 , except  as  respects things done or omitted to be done before such rescission.

[F.No 305/2/2007-FTT]

 ANUPAM PRAKASH,

Under Secretary to the Government of India.