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[Section 10(9)] [Section 10] [Complete Act]
Central Government Act
Section 10(9)(c) in The Special Economic Zones Act, 2005
(c) all the rights, duties, obligations and liabilities of the Developer, on and from the date of suspension of letter of approval or on and from the date, if earlier, on which his letter of approval in the Special Economic Zone of the Developer has been transferred to the transferee, shall cease absolutely except for any liabilities which have accrued prior to that date;