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 10] [Entire Act]

State of Haryana - Subsection

Section 10(7) in Haryana Industrial Promotion Rules, 2007

(7)If the application is rejected or approved with modifications, the Committee in terms of sub-section (f) of section 9 shall examine such orders passed by the authority and if the Committee considers that there are valid grounds for a change in such decision, it shall take a decision which shall be binding on the authority.