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[Cites 0, Cited by 0] [Section 3AC(2)] [Section 3AC] [Entire Act]

State of Haryana - Subsection

Section 3AC(2)(ii) in The Haryana Development and Regulation of Urban Areas Act, 1975

(ii)prepare internally or through external consultants or service providers engaged for the purpose, all necessary documents including the bid or tender documents, draft contracts including the various contractual arrangements and incentives to be offered by the Government;