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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(4)(a) in The Gujarat Special Economic Zone Act, 2004

(a)Subject to the policy laid down by the Government regarding ports, the Developer or his agent may develope, operate and maintain a minor port within the Zone, for landing of goods for use in the Zone and for the shipping of goods from the Zone.