Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Haryana - Subsection Section 9(2) in The Haryana Special Economic Zone Act, 2005 (2)Where any infrastructure or amenity is provided, the Developer shall have the power to levy charges for the use of service so provided.
