Section 3 in Haryana Special Economic Zone Rules, 2007
3. Location of Special Economic Zone [Section 5].
- The location of Special Economic Zone shall be as approved by the project evaluation committee and [Government] [Substituted for the words 'project approval committee' by Haryana Government, Notification No. S.O.16/H.A.9/2006/S.17/2008, dated The 5th March, 2008.]. For any change in the location, the same procedure will be followed as laid down for the new project in the Act.
