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Union of India - Section

Section 24 in Rail Land Development Authority (Constitution) Rules, 2007

24. Formation of joint ventures.

- The Authority may set up any special purpose vehicle, joint ventures or other legal entities for the performance of all or any of its functions under the Act [***] [Omitted 'with the approval of Central Government' by Notification No. G.S.R. 32(E), dated 13.1.2020.].