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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3) in The Haryana Special Economic Zone Act, 2005

(3)The Developer or the Co-Developer of the Special Economic Zone or an association of units located in the Special Economic Zone can, unless exempted under the Electricity Act, 2003 (Central Act 36 of 2003), obtain a distribution license or a franchise for distribution of electricity within the Special Economic Zone or in part(s) thereof.