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[Cites 0, Cited by 5] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(7) in The Special Economic Zones Act, 2005

(7)Without prejudice to the provisions contained in sub‑section (8), the Board may, after receipt of the proposal under sub‑sections (2) to (4), approve the proposal subject to such terms and conditions as it may deem fit to impose, or modify or reject the proposal.