AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Special Economic Zones Act, 2005

57. Amendment of certain enactments

With effect from such date as the Central Government may, by notification, appoint, the enactments specified in the Third Schedule shall be amended in the manner specified therein :

Provided that different dates may be appointed on which the amendments specified in the Third Schedule shall apply to a particular Special Economic Zone or a class of Special Economic Zones or all Special Economic Zones.



Special Economic Zones Act, 2005 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys