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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in Rajasthan Special Economic Zones Act, 2015

(2)Notwithstanding anything contained in sub-Section (1), the Developer shall be bound to plan, develop, construct, install, operate, manage and maintain any of the infrastructure facilities specified in, or prescribed under, that sub-section, whenever so required by the State Government and approval is granted for the same by the Board of Approval.