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

State of Karnataka - Subsection

Section 3(3)(a) in The Karnataka Information Technology Investment Regions Act, 2010

(a)shall be specifically delineated investment regions with a minimum area of around forty square kilometers planned for the establishment of Information Technology/Information Technology Enabled Services and Electronic Hardware Manufacturing Units (EHM Units) facilities along with the associated services and infrastructure;