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

Union of India - Subsection

Section 6(2)(i) in The Special Economic Zones Rules, 2006

(i)the Developer submits application in Form C3 for change of the sector to the concerned Development Commissioner, as specified in Annexure III who, within a period of fifteen days shall forward it to the Board with his recommendations,