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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(3)(xviii) in Gujarat Special Investment Region Act, 2009

(xviii)to ensure and make provision for sufficient civic amenities and services including hospitals and medical services, schools, fire services, public parks, markets and shopping places, play grounds, entertainment areas and disposal of waste and provision of drainage;