Section 57 — Amendment of certain enactments.
The Special Economic Zones Act, 2005
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.Open in Lexace · Ask the AI about this section
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