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[Cites 0, Cited by 0] [Section 80(24)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(24)(xviii) in The Special Economic Zones Rules, 2006

(xviii)The developer shall bear the cost of staff provided by the Government to man the posts in the Special Eocnomic Zone and will deposit the requisite amount as and when demanded by the Development Commissioner]. [Inserted by G.S.R. 72(E), dated 3-2-2009, (w.e.f. 3-2-2009).]