The Indore Special Economic Zone (Special Provisions) Amendment Act, 2008

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MADHYA PRADESH ACT 
	 trigH 	 "Xc(n1:1 
Na 20 of 200E 
Tilt INDOHE SPECIAL, ECONOMIC zoNe ISPEtIAL. PROVISIONS) AMENDMIENT ALT, 200K 
ThilLE OF CONTENTS 
Secliani : 
I. 	 Sion Mk.. 
of clrotion, 
3 	 Amendment of long 11110. 
Attfendilnat of StC11011 
I. 	 Amendment of Scotian 
6. 	 Amendment of Section O. 
A otratiet  *I of log Mk 
dalmegitfil Of 
SttifVflI. 
980 (2) 
	
, 	 i foLt wen .  f2411 12 WOW 3001 
MADHYA PRADESH ACT 
No. 20 of ZOOS 
., THE leiDORII SPECIAL ECONOMIC ZONE (SPC-CIAL 
PROW.SIONS) A.MENI)1.11LN't ACT. 20011 
!Received the assent of the Onvertue on the 8th August, 200.5: niece Ent published in 
the ' manitys  thadeEps Cunene (Extra-ordinary)", dazed the 12th Auguu.21308.1 As Act to anteod dor Irmititt 
Special Ecenconde Zoo. (SpeeloS Provisions) Act. 2003. 
Indsz  as follows :.--- lk it enacted by the Madhya Ptcdesh Legislature in the Fiftposeth 
year of the Resxedie nr tete. 
Amendment Act. 2003. Ting Act may be called the Indere Special Econoznic Zone (Special Provisioner 
2. In the Olafson a Ole Inclose Special Economic Zone (Special Ad-whiney) Act, 20)3 
Mu. 23 of 2003) thereinafter eared to at Ow principal Act). for the Words -Indsve Special 
Economic Zone. the 'cords 
'Madhya Thadatt Special Economic Zona" shall be substrhued. 
%nuts "Special Economic Zones" shall be anbaiitutcd. 
In the long Shie a( the patuipal Act, for die words "(Marc Special Economic ZAP". the 4, Ir srtims 1 of lee principal Aar.- 
	
0) 	 in bub-secOnn  0), fp the 40uE2 "11,410ec SpeClel Economic Zone". the aunts "Madhya Pradesh S'pecial Economic &Kier :MI/ 
be substimieth 
	
(E) 	 In sub-section (21. for the words "Inclose Special Economic Mar. the weld s  ma c  transact ef 	
'whole of the State at Madhya horksh" shall be sabotaged. St.-noel 	 5- In Section 2 of the principal Act.... 
	
(1) 	 for clause. (c). the following new clause shejj be estapp63. eueady  
	
"(el 	 'CO•De•elepp" 
shall have the same meaning as assigsrd
. to it in the Special &wank Zones Act. 200$ (No. 25% of 21305)"; 
	
(ii) 	 for clauses (e). (f) tad (g). the tollowins new clauses shall respectively be sobstuuted, harncly e.— 
	
le) 	 `13t,felompent C .ommiksiosncr; .1, jmg...:s the Developthent tFommiteilonca, Scauct 1 I 4c3i; re cl: lal EcoP4crsocnie 	 ACM.. CI 
tSc 
 (05 No. IA of 1CO3,$) ? Ch  
	
(0 	 "Dcveloper .1(1211 hare the same meaning as assigned to U in the Special Economic Zones Act. 203$ (No. 2$ of 2005); 
	
(g) 	 4-
Domestic Tariff Ages" shall have the same meneleg at assigned so it in the SPeseiel Economic Zonco Act. 2005 (No. 26 of 
	
AlOtUCl/ItM el
(I a) 	 in clause (m). the word iod 	 n ine etch be Omuta/. :wean th 	 he throned. namely 4—  6. Alter Atib-sclinis ( I) of Section 13 of the principal Ath, the following explanation shall 
"Espinsuttion.—(1) "goods visioned" shalt meat --- 
	
(I) 	 tErioriap:  (wilt= 	 m nnt fro  any nine by lard. sea Or Art and cantina onl at 
	
SO 	
gcedt suisplied (min Dome:tic. Twill' Area to any unit in the 
Zone: 01 , 
	
(ii ) 	 gtxejs 
supplied by. urth in it Zane to another unit tithe 
earn< 2one or any 
other Zme. 
(2) 	 "goods iftlpaitOir Shall Illelf- 	
.1 
	
(1) 	 IfC0/11 biOUghl,from Out of hunt by a unit in a Zone by lend. sea or Ain or 
	
(n) 	 goods bstaight by a unit In a tone iiim atzghey unit la the epee  or  any other Zane:. 
(ohm !pi ese (tee tent gent's vo =MU tR211 SO0214. Wen** ma 26n*"'2026. .. 	 . 
Aeoratnical 
uelhon. 

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