Madhya Pradesh act 020 of 2008 : The INDORE SPECIAL ECONOMIC ZONE (SPECIAL PROVISIONS) AMENDMENT ACT 2008 (AMENDMENT ACT NO 20 OF 2008)

Department
  • Industry Policy and Investment Promotion Department
Ministry
  • Ministry of Ayurveda
Enforcement Date

12 Aug 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.

3

A otratiet *I of log Mk

dalmegitfil Of SttifVflI.

980 (2)

, ifoLt 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 welds

mac 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

(Ia)

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.

4

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