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

State of Gujarat - Subsection

Section 2(o) in The Gujarat Special Economic Zone Act, 2004

(o)"Unit" means a unit or enterprise in whole or part which is carrying on its business in the Zone and approved as such by the Unit Approval Committee;
(P)[***] ['Word 'Unit' deleted by Gujarat 24 of 2007, dated 18th August 2007] Approval Committee" means the committee constituted under section 8.