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[Cites 0, Cited by 3] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Special Economic Zones Act, 2005

(3)No letter of approval shall be suspended under sub‑section (1) unless the Board has given to the Developer not less than three months’ notice, in writing, stating the grounds on which it proposes to suspend the letter of approval, and has considered any cause shown by the Developer within the period of that notice, against the proposed suspension.