Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(3) in Haryana Industrial Promotion Act, 2005

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