Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act] Union of India - Subsection Section 3(8)(b) in The Special Economic Zones Act, 2005 (b)the terms and conditions, subject to which the Developer shall undertake the authorised operations and his obligations and entitlements: