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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1) in The West Bengal Special Economic Zone Act, 2003.

(1)Subject to the provisions of this Act and the rules framed thereunder, the Developer shall secure planned development of a Special Economic Zone and provide infrastructure and amenities for the establishment, operation, maintenance and management of a Special Economic Zone.