Section 3(8)(a) in The Special Economic Zones Act, 2005

[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(8)(a) in The Special Economic Zones Act, 2005

(a)the minimum area of land and other terms and conditions subject to which the Board shall approve, modify or reject any proposal received by it under sub-sections (2) to (4); and

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Union of India - Subsection

Section 3(8)(a) in The Special Economic Zones Act, 2005