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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1) in Gujarat Special Investment Region Act, 2009

(1)Notwithstanding anything contained in this Act or the rules or regulations made thereunder, units and amenities set up in a Special Economic Zone and falling under the Special Investment Region shall continue to be governed by and shall avail the benefits under the Gujarat Special Economic Zone Act. 2004, (Gujarat 11 of 2004).