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Special Economic Zones Act, 2005 5. Guidelines for notifying Special Economic Zone The Central Government, while notifying any area as a Special Economic Zone or an additional area to be included in the Special Economic Zone and discharging its functions under this Act, shall be guided by the following, namely:- a. generation of additional economic activity; b. promotion of exports of goods and services; c. promotion of investment from domestic and foreign sources; d. creation of employment opportunities; e. development of infrastructure facilities; and f. maintenance of sovereignty and integrity of India, the security of the State and friendly relations with foreign States.    |
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