Section 2 in Haryana Enterprises Promotion Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"any State law" means any law made or adopted by the State Legislature;(b)"authority" means any Department of the State Government or a local authority or any statutory Board, Corporation or any other authority established by the State Government and entrusted with the powers and responsibility for grant or issue of clearances in connection with the setting up of an enterprise in the State;(c)"clearances" means grant or issue of no objection certificate, allotment, consent, approval, permission, registration, enrolment, licence by any authority in connection with the setting up of enterprise in the State or expansion of existing enterprise;(d)"deemed clearance" means a clearance deemed to have been given on the expiry of a period specified under the rules prescribed under this Act or any State law;(e)"District Level Clearance Committee" means a Committee constituted under section 8;(f)"District Industries Centre" means the office of Joint Director or Deputy Director, Industries and Commerce Department, Haryana at district level;(g)"entrepreneur" means an entity who decides to set up an enterprise and includes (i) an individual; (ii) a Hindu undivided family; (iii) a company; (iv) a registered firm; (v) a Limited Liability Partnership as per the Limited Liability Partnership Act, 2008 (Central Act 6 of 2009); (vi) an association of persons or a body of individuals, whether incorporated or not, in India or outside India; (vii) any corporation established by or under any Central, State or Provincial Act or a Government Company as defined under clause (45) of section 2 of the Companies Act, 2013 (Central Act 18 of 2013); (viii) any body corporate incorporated by or under the laws of a country outside India; or (ix) a co-operative society registered under any law relating to co-operative society;(h)"Empowered Executive Committee" means the Committee constituted under section 4;(i)"enterprise" means an undertaking engaged in manufacturing, processing or both or providing service including software development;(j)"Haryana Enterprises Promotion Board" means the Board constituted under section 3;(k)"Haryana Enterprises Promotion Centre" means the Centre constituted under section 5 ;(l)"prescribed" means prescribed by the rules made under this Act;(m)"State" means the State of Haryana;(n)"State Government" means the Government of the State of Haryana.
