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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(2) in The Haryana Kisan Kalyan Pradhikaran Act, 2018

(2)The Pradhikaran may, with the prior approval of the Government, invest in establishment of joint venture companies and limited liability partnerships for infrastructure development and discharge of its functions and duties.