Ordinance Summary

The Special Economic Zones (Amendment) Ordinance, 2019

• The Special Economic Zones (Amendment) Ordinance, 2019 was promulgated on March 2, 2019. It amends the Special Economic Zones Act, 2005 which provides for the establishment, development and management of Special Economic Zones for the promotion of exports.
   
• Definition of person: Under the Act, the definition of a person includes an individual, a Hindu undivided family, a company, a co-operative society, a firm, or an association of persons.  The Ordinance adds two more categories to this definition by including a trust, or any other entity which may be notified by the central government.

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