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[Cites 0, Cited by 0] [Section 10(9)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(9)(a) in The Special Economic Zones Act, 2005

(a)the Board shall invite applications for transferring the letter of approval of the Developer, whose approval has been suspended and select the person or persons, in accordance with the procedure as may be prescribed, to whom the letter of approval of the Developer in the Special Economic Zone may be transferred;