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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2)(vi) in Gujarat Special Investment Region Act, 2009

(vi)to approve with or without modification, the agreements to be entered into by the Regional Development Authority or by a Government agency or submit the same to the Gujarat Infrastructure Development Board for its recommendation under sub-section (2) of section 5 of the Gujarat Infrastructure Development Act, 1999, (Gujarat 11 of 1999) for the project specified in Schedule I of the said Act and the regulations made thereunder in this regard;