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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Special Economic Zone Authority Rules, 2009

(3)Each Authority shall have the powers to implement schemes for health and life insurance, contributory pension, housing and leave travel, if deemed necessary, for the welfare of its employees in collaboration with the private or public sector agencies, wherever applicable:Provided that the expenditure on such schemes shall not exceed five percent of its own revenues accrued during the previous financial year.