Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 13 in Punjab Special Economic Zone Policy 13. Levy of Charges. - For providing, maintaining or continuing any civic amenity or facility within the SEZ, the Developer may levy reasonable charges considered necessary on the occupier of any site or building.
