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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(1)(vi) in The Gujarat Special Economic Zone Act, 2004

(vi)to resolve any dispute between the Unit and the Developer regarding infrastructural facilities and amenities and services in the manner as may be prescribed by the regulations and the decision of the [Approval Committee] [Substituted for 'Unit Approval Committee' by Gujarat 24 of 2007, dated 18th August 2007] thereon shall be final;