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[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(5)(b) in The Special Economic Zones Act, 2005

(b)two officers of the Central Government to be nominated by that Government having knowledge of, or experience in, dealing with matters relating to Special Economic Zones—Members, ex officio;