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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(4) in Haryana Enterprises Promotion Act, 2016

(4)The District Level Clearance Committee shall examine the order passed by any authority, rejecting any clearance or approving it with modification and if the District Level Clearance Committee considers that there are valid grounds for a change in such decision, it shall take a decision after recording the reasons, which shall be binding on the authority.