Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Special Economic Zones Rules, 2006

(2)The Development Commissioner shall get the proposal scrutinized and get it placed before the Approval Committee for its consideration.[(2-A) The Approval Committee shall meet once in every fortnight on a fixed predetermined day.] [Inserted by G.S.R. 562(E), dated 3.8.3009 (w.e.f. 3.8.2009).]