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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(9)(b) in The Special Economic Zones Act, 2005

(b)approves with modifications the proposal received under sub‑sections (2) to (4), it shall, communicate such modifications to the person or the State Government concerned and if such modifications have been accepted by such person or State Government, the Board shall communicate the approval to the Central Government;