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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1) in Haryana Enterprises Promotion Act, 2016

(1)The Haryana Enterprises Promotion Centre and the District Industries Centre shall issue clearances within such time limit, as may be prescribed after obtaining approval of the Haryana Enterprises Promotion Board, Empowered Executive Committee or District Level Clearance Committee, as the case may be, failing which such clearances shall be deemed to have been issued.