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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(l) in The West Bengal Special Economic Zone Act, 2003.

(l)"Special Economic Zone" means a specifically delineated duty-free enclave, as if it were a foreign territory for the purposes of trade operations, duties and tariffs, having been declared and notified in the Official Gazette as a Special Economic Zone by the Central Government;