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

Union of India - Subsection

Section 11(3) in The Special Economic Zone Authority Rules, 2009

(3)The annual accounts of the Authority shall be signed or authenticated by the chairperson of the Authority and the Secretary :Provided that in the absence of Secretary such annual accounts shall be signed or authenticated by the Chairperson and any other officer of the Authority nominated by the Chairperson.