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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1)(vi) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003

(vi)the undertaking of compliance, with the terms and conditions including any payment or reimbursement, specified by the Managing Director or the authorised officer in case of full or partial permission is allowed; and