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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(1)(i) in Rajasthan Special Investment Regions Act, 2016

(i)all debts, obligations and liabilities incurred, all contracts entered into, all allotments and transfers of land made and all matters and things engaged to be done in or as respects the area covered by the area of such Special Investment Region, by, with or for the Trust for such area shall, immediately before such constitution be deemed to have been incurred, entered into, made or engaged to be done by, with or for the Regional Development Authority;