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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in Rajasthan Special Investment Regions Act, 2016

(3)The Board shall consist of a Chairperson, Vice-Chairperson, Member-Secretary and such number of other official and non-official members not exceeding twelve, who shall be appointed by the State Government.