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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3) in Haryana Industrial Promotion Act, 2005

(3)The Committee shall be the final authority in granting clearances. The clearances given by the Committee shall be binding on all concerned authorities and such authorities shall issue the required clearances to the entrepreneur within stipulated time.