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Special Economic Zones Act, 2005 34. Functions of Authority 1. Subject to the provisions of this Act, it shall be the duty of each Authority to undertake such measures as it thinks fit for the development, operation and management of the Special Economic Zone for which it is constituted. 2. Without prejudice to the generality of the provisions of sub-section (1), the measures referred to therein may provide for- a. the development of infrastructure in the Special Economic Zone; b. promoting exports from the Special Economic Zone; c. reviewing the functioning and performance of the Special Economic Zone; d. levy user or service charges or fees or rent for the use of properties belonging to the Authority; e. performing such other functions as may be prescribed.    |
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