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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in The Karnataka Information Technology Investment Regions Act, 2010

(2)After receiving the approval of the Government of India, to the proposal, the State Government may, by notification, declare Information Technology Investment Regions (ITIRs) for the purpose of promoting investment in the Information Technology, Information Technology Enabled Services and Electronic Hardware Manufacturing units through the use of common infrastructure and support services.