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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2)(e) in The Rajasthan Special Economic Zones Development Act, 2003

(e)to develop, construct, install, operate, manage and maintain infrastructure and amenities for providing services either by himself or through a co-developer, operator or any other person authorized by him on his behalf;