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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2)(a) in The Rajasthan Special Economic Zones Development Act, 2003

(a)to prepare a plan for the development of the zone in conformity with the regulations made by the Development Commissioner and to implement such plan after obtaining his approval;