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[Cites 0, Cited by 7] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Special Economic Zones Act, 2005

(1)A Special Economic Zone may be established under this Act, either jointly or severally by the Central Government, State Government, or any person for manufacture of goods or rendering services or for both or as a Free Trade and Warehousing Zone.