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

State of Haryana - Subsection

Section 6(1) in The Haryana Special Economic Zone Act, 2005

(1)A Developer shall identify the area for the development of Special Economic Zone and apply in Appendix A (20 copies) to the Director, Industries and Commerce Department, Haryana, Chandigarh. The project inter alia shall contain the prefeasbility report, phased development components of the Special Economic Zone and the objects to be achieved.