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 1] [Section 3] [Entire Act] Union of India - Subsection Section 3(6) in The Special Economic Zones Act, 2005 (6)The State Government may, on receipt of the proposal made under sub‑section (2), forward the same together with its recommendations to the Board within such period as may be prescribed.
