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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(7) in The Special Economic Zone Authority Rules, 2009

(7)The Authority may enter into any contract for the discharge of its functions under the Act :Provided that every agreement or contract for technical collaboration or consultation with foreign Governments or their firms shall require the prior sanction of the Central Government.