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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(1) in Faridabad Complex (Regulation and Development) Act, 1971

(1)The State Government may appoint an advisory committee consisting of not more than forty members to advise the Chief Administrator in carrying out the functions assigned to him under this Act for a period of five years which may be extended up to ten years.