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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(1) in Gujarat Special Investment Region Act, 2009

(1)The Regional Development Authority shall set up a Grievances Redressal Committee comprising of such number of its members and officers, as may be decided by it to redress the grievances and resolve the disputes originating from any stakeholder in the Special Investment Region.