Section 3 in Gujarat Special Investment Region Act, 2009
3. Declaration of Special Investment Region.
(1)The State Government may, by notification in die Official Gazette, declare an existing or proposed Investment Region or Industrial Area to be a Special Investment Region and determine the geographical area of the Special Investment Region for carrying out the purposes of this Act.(2)An Investment Region or Industrial Area declared as a Special Investment Region may be known with the name of its location or its predominant economic activity.(3)Every notification issued under sub-section (1) shall be laid before the State Legislature as soon as may be after it is issued.
