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[Cites 0, Cited by 11] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Special Economic Zones Act, 2005

(2)The Central Government may prescribe the manner in which, and the terms and conditions subject to which, the exemptions, concessions, drawback or other benefits shall be granted to the Developer or entrepreneur under sub‑section (1).