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[Cites 0, Cited by 2] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5) in The Special Economic Zones Act, 2005

(5)Without prejudice to the foregoing provisions of this Act, the Board shall, in exercise of its powers or the performance of its functions under this Act, be bound by such directions on questions of policy as the Central Government may give in writing to it from time to time.