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[Cites 0, Cited by 0] [Section 80(24)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(24)(viii) in The Special Economic Zones Rules, 2006

(viii)The Developer shall raise the required funds for the project. External commercial borrowing, if any, will be as per the guidelines of the Ministry of Finance, Department of Economic Affairs, Government of India, New Delhi.