Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(5)(a) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010

(a)the plot holder has obtained, whenever necessary, letter of intent or industrial licence or has got acknowledgement of Industrial Entrepreneurial Memorandum from the Government of India as required under the Industrial (Development and Regulation) Act, 1951 (LXV OF 1951); or