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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1)(a) in The Gujarat Special Economic Zone Act, 2004

(a)Stamp duty and registration fees payable on transfer of land meant for approved Units in the [processing area of the Zone or in the demarcated area] [Substituted for 'Zone' by Gujarat 24 of 2007, dated 18th August 2007].