Section 5(8) in The Special Economic Zones Rules, 2006
(8)[ In case of a Special Economic Zone for Information Technology or Information Technology enabled Services, letter of approval shall be issued by the Approval Committee for services, which can be broad-banded with Information Technology or Information Technology enabled Services such as financial services, consultancy services, design services, architect services, commercial training or coaching services.] [Inserted by Notification No. G.S.R. 940(E), dated 17.12.2019 (w.e.f. 10.2.2006).]
