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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(5) in The Rajasthan Special Economic Zones Development Act, 2003

(5)Upon receipt of the approval of the Central Government on the proposals forwarded under sub - section (4), the State Government shall, appoint the developer by a notification in the official Gazette.