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Special Economic Zones Act, 2005 6. Processing and non-processing areas The areas falling within the Special Economic Zones may be demarcated by the Central Government or any authority specified by it as- a. the processing area for setting up Units for activities, being the manufacture of goods, or rendering services; or b. the area exclusively for trading or warehousing purposes; or c. the non-processing areas for activities other than those specified under clause (a) or clause (b).    |
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