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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Special Economic Zones Rules, 2006

(2)The Developer shall make an application, after obtaining approval for the authorized operation under rule 9 to the Development Commissioner alongwith the list of goods and services, including machinery, equipments and construction materials required for the authorized operations, duly certified by a Chartered Engineer for approval by the Approval Committee.