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

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

Union of India - Subsection

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

(xvii)Normally, no extension of validity period of three years for implementation of the project will be considered. Any request, however, may be considered by the Board, on merits. Such request shall be submitted to the Government six months before expiry of the approval period.

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Union of India - Subsection

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