Section 80(24)(iii) in The Special Economic Zones Rules, 2006

[Cites 0, Cited by 0] [Section 80(24)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(24)(iii) in The Special Economic Zones Rules, 2006

(iii)The Developer shall obtain the required approval from various statutory authorities under relevant statutes and regulations of the Government of India and the State Government and local bodies.

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Union of India - Subsection

Section 80(24)(iii) in The Special Economic Zones Rules, 2006