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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(3)(xiii) in Gujarat Special Investment Region Act, 2009

(xiii)to levy and collect such fees, development charges, or user charges as may be ascertained and fixed by the Apex Authority under clause (vii) of sub-section (2) of section 6;