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

State of Haryana - Subsection

Section 3(3)(v) in Haryana Enterprises Promotion Act, 2016

(v)to grant clearance on the recommendations of the Empowered Executive Committee and the District Level Clearance Committee, where the powers of approval are vested with the State Government;