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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2)(g) in The Gurugram Metropolitan Development Authority Act, 2017

(g)form with the prior approval of the State Government and on such terms and conditions, as may be approved by the State Government, joint venture companies and limited liability partnerships, with boards, companies or other agencies;