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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2) in Gujarat Special Investment Region Act, 2009

(2)The Developer of the Special Economic Zone shall take into account the development plan prepared by the Regional Development Authority while finalizing the infrastructure within and adjacent to the Special Economic Zone and its peripheral area declared under clause (ii) of section 2 of the Gujarat Special Economic Zone Act, 2004, (Gujarat 11 of 2004).