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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(a) in The Special Economic Zones Rules, 2006

(a)which had been, before the commencement of these rules,-
(i)recommended by the Board of Approval constituted by the notification of the Government of India, in the Ministry of Commerce and Industry (Department of Commerce) Number 14/1/2001-EPZ, dated the 7th August, 2001; and
(ii)approved by the Central Government;