The Special Economic Zones Act, 2005

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Section 37, Accounts and audit. (sections)
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Section 51, Act to have overriding effect. (sections)
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Section 20, Agency to inspect. (sections)
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Section 57, Amendment of certain enactments. (sections)
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Section 54, Amendment to First Schedule. (sections)
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Section 24, Appeal to High Court. (sections)
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Section 44, Applicability of provisions of this Act to existing Special Economic Zones (sections)
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Section 47, Authorities responsible for administration (sections)
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Section 16, Cancellation of letter of approval to entrepreneur. (sections)
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Section 52, Certain provisions not to apply. (sections)
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Section 13, Constitution of Approval Committee (sections)
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Section 31, Constitution of Authority. (sections)
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Section 8, Constitution of Board of Approval. (sections)
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Section 36, Constitution of Fund and its application. (sections)
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Section 2, Definitions. (sections)
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Section 23, Designated Courts to try suits and notified offences. (sections)
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Section 11, Development Commissioner. (sections)
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Section 38, Directions by Central Government. (sections)
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Section 30, Domestic clearance by Units (sections)
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Section 28, Duration of goods or services in Special Economic Zones (sections)
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