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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(3) in Haryana Industrial Promotion Act, 2005

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