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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(3) in Gujarat Special Investment Region Act, 2009

(3)The State Government may, instead of constituting a Regional Development Authority for an Investment Region or an Industrial Area, designate a Government agency or Government company as the Regional Development Authority and empower it to exercise all the powers and perform all the functions as specified in section 15.