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

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Special Economic Zones Development Act, 2003

(2)Without prejudice to the provisions of sub - section (1), the Development Commissioner shall act as a single agency to grant all approvals, clearances, licenses, permissions and other authorizations as may be delegated to him by the State Government or its agencies, for the establishment and operation of units in the zone.