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State of Haryana - Section

Section 19 in The Haryana Special Economic Zone Act, 2005

19. Saving of operation of other laws.

- Nothing in this Act shall affect, -
(i)any right, privilege, obligation or liability acquired, accrued or incurred under any other law;
(ii)any penalty, forfeiture, or punishment incurred under any other law;
(iii)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation or liability; and
any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed.Appendix A{see Section 6(1)}ToThe Director,Industries and Commerce Department, Haryana,Chandigarh.,Subject :- Application for setting up Special Economic Zone.
1. Name of *SEZ Developer (in block letters) :
2. Full address of the SEZ Developer :
3. Name of the SEZ Developer (Governmentundertaking/public/private/ proprietorship/others) (pleasespecify) :
4. Name of the proposed SEZ :
5. Type of the proposed SEZ (Multiproduce or sectorspecific/others) (please specify) :
6. Location of the proposed SEZ :
7. Particulars of the land area of the proposed SEZ acquired or tobe acquired along with its map :
8. Detailed project report/feasibility report of proposed SEZ :
9. Investment and mode of financing of the proposed SEZ :
10. Employment likely to be generated :
11. Name and complete address of the persons to be contacted :
12. Any other information :
(Signature of applicant)(*SEZ is Special Economic Zone)