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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(2)(vi) in Haryana Pond and Waste Water Management Authority Act, 2018

(vi)the amount upto which the Executive Vice-Chairperson shall have the power to administratively approve the project estimates and accept tenders without concurrence of the Authority;