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 15(3)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(3)(v) in Gujarat Special Investment Region Act, 2009

(v)to acquire, hold and manage movable or immovable property as it may deem necessary subject to general or specific directions of the State Government in this regard;