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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(4)(b) in The Gujarat Special Economic Zone Act, 2004

(b)The Developer or his agent shall manage for landing of other cargoes (not meant for the Zone) as per the terms and conditions prescribed by regulations by the Gujarat Maritime Board.