Indore Special Economic Zone (Special Provisions) Act 2003

Received the assent of the Governor on 21st April, 2003. Assent first published in the M.P. Gazette (Extraordinary), dated 3rd May, 2003 at pages 518 (7-14). An Act to provide for the development, operation, maintenance and administration of Indore Special Economic Zone in the State of Madhya Pradesh and for matters connected therewith. Be it enacted by the Madhya Pradesh Legislature in the fifty-fourth year of the Republic of India as follows :-

Act number

Act 23 of 2003

Year

2003

Enacted on

28-03-2003

In force from

01

Jurisdiction

Madhya Pradesh State Act

Subjects

Customs And Foreign Trade, Energy And Electricity, Land And Property, Housing And Urban Development

Read the full text of Indore Special Economic Zone (Special Provisions) Act 2003 section by section on LawLens.

Official source: India Code