Section 19 in The Gujarat Special Economic Zone Act, 2004
19. Consolidated return under various laws.
- The units in the Zone shall furnish the consolidated annual report in the prescribed form to the Development Commissioner instead of periodical returns under the following Acts, namely:-(i)The Workmen's Compensation Act, 1923 (8 of 1923);(ii)The Payment of Wages Act, 1936 (4 of 1936);(iii)The Factories Act, 1948 (63 of 1948);(iv)The Minimum Wages Act, 1948 (11 of 1948);(v)The Maternity Benefit Act, 1961 (53 of 1961);(vi)The Payment of Bonus Act, 1965 (21 of 1965);(vii)The Contract Labour (Regulation and Abolition) Act, 1970; (37 of 1970); and(viii)such other Acts as the State Government may, by notification in the Official Gazette, specify:Provided that when any other Act made by the Parliament is to be specified by the State Government, it shall be specified with prior approval of the Government of India.
