Section 19 in The Special Economic Zones Act, 2005
19. Single application form, return etc.—
Notwithstanding anything contained in any other law for the time being in force, the Central Government may, if required,—(a)prescribe a single application form for obtaining any licence, permission or registration or approval by a Developer, or an entrepreneur under one or more Central Acts;(b)authorise the Board, the Development Commissioner or Approval Committee, to exercise the powers of the Central Government on matters relating to the development of a Special Economic Zone or setting up and operation of Units;(c)prescribe a single form for furnishing returns or information by a Developer or an entrepreneur under one or more Central Acts.
