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[Cites 0, Cited by 7] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(12) in The Special Economic Zones Act, 2005

(12)Every person or State Government referred to in sub‑section (11), whose proposal has been approved by the Board and who, or which, has been granted letter of approval by the Central Government, shall be considered as a Co‑Developer of the Special Economic Zone.