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[Cites 0, Cited by 22] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(g) in The Special Economic Zones Act, 2005

(g)“Developer” means a person who, or a State Government which, has been granted by the Central Government a letter of approval under sub‑section (10) of section 3 and includes an Authority and a Co‑Developer;