Section 19 in Gujarat Special Investment Region Act, 2009
19. Units and amenities of Special Economic Zone in special Investment Region to be overned under relevant Act.
(1)Notwithstanding anything contained in this Act or the rules or regulations made thereunder, units and amenities set up in a Special Economic Zone and falling under the Special Investment Region shall continue to be governed by and shall avail the benefits under the Gujarat Special Economic Zone Act. 2004, (Gujarat 11 of 2004).(2)The Developer of the Special Economic Zone shall take into account the development plan prepared by the Regional Development Authority while finalizing the infrastructure within and adjacent to the Special Economic Zone and its peripheral area declared under clause (ii) of section 2 of the Gujarat Special Economic Zone Act, 2004, (Gujarat 11 of 2004).
