Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 17] [Section 2] [Entire Act] Union of India - Subsection Section 2(f) in The Special Economic Zones Act, 2005 (f)“Co‑Developer” means a person who, or a State Government which, has been granted by the Central Government a letter of approval under sub‑section (12) of section 3;
