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[Cites 0, Cited by 5] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Special Economic Zones Act, 2005

(2)The Central Government may appoint such officers and other employees as it considers necessary to assist the Development Commissioner in the performance of his functions in the Special Economic Zones established by a Developer (other than the Central Government) under this Act on such terms and conditions as it deems fit.