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[Cites 0, Cited by 0] [Section 19(6B)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(6B)(vi) in The Special Economic Zones Rules, 2006

(vi)The decision of the Development Commissioner or Approval Committee in this regard shall be final and binding on the Unit except in cases where the Unit prefers an appeal before the Board of Approval, in accordance with rule 55.]]