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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(e) in The Special Economic Zones Act, 2005

(e)allow, on receipt of approval under clause (c) of sub‑section (2) of section 9, foreign collaborations and foreign direct investments (including investments by a person outside India) for setting up a Unit;