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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(c) in Haryana Industrial Promotion Act, 2005

(c)"clearances" means grant or issue of no objection certificate, allotments, consents, approvals, permissions, registration, enrolments, licences and the like, by any authority or authorities in connection with setting up an industrial undertaking in the State of Haryana;