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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(1) in Rajasthan Special Investment Regions Act, 2016

(1)The State Government may, by notification in the Official Gazette, establish and constitute one or more appellate authority or authorities for the purposes of this Act. The appellate authority shall have jurisdiction for the area as may be specified in the notification by the State Government.