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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1) in Gujarat Special Investment Region Act, 2009

(1)The State Government may up or designate Government agencies including companies formed under the Companies Act, 1956, (1 of 1956) as the Project Development Agencies and assign them the powers and functions relating to Project Development of a Special Investment Region including those specified in sub-section (5).