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[Cites 0, Cited by 17] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(9) in The Special Economic Zones Act, 2005

(9)The Development Commissioner may, after approval of the proposal referred to in sub‑section (3), grant a letter of approval to the person concerned to set up a Unit and undertake such operations which the Development Commissioner may authorise and every such operation so authorised shall be mentioned in the letter of approval.