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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(3) in The West Bengal Special Economic Zone Act, 2003.

(3)The units carrying on or intending to carry on any of the projects mentioned in the Schedule shall obtain environmental clearance from the Ministry of Environment and Forest, Government of India. In case the Central Government delegates the power to issue such environmental clerance to the State Government or to the Development Commissioner, the Development Commissioner may grant such clearance.