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[Cites 0, Cited by 4] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Special Economic Zones Act, 2005

(3)Every Development Commissioner shall be overall in‑charge of the Special Economic Zone and shall exercise administrative control and supervision over the officers and employees appointed under sub‑section (2) of section 11 (including the officials deputed to such Special Economic Zone) to discharge any of the functions under this Act.