Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Rajasthan - Subsection Section 9(4) in The Rajasthan Special Economic Zones Development Act, 2003 (4)The Developer may delegate the power of collection of the charges referred to in sub - section (2) to the agency providing the infrastructure or amenities.
