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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2)(vii) in Gujarat Special Investment Region Act, 2009

(vii)to ascertain and fix the rates and approve, with or without modification, the user charges proposed by the Regional Development Authority, a Government agency or the Developer of infrastructure projects;