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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1) in The Haryana Special Economic Zone Act, 2005

(1)Subject to the provisions of this Act, the Developer shall have the duty to secure planned development of the Special Economic Zone and provide for the establishment, construction, installation, operation, maintenance and management of the infrastructure and amenities in the zone.