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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(8) in Haryana Industrial Promotion Rules, 2007

(8)Before issuing acknowledgement, the authorized representative of the nodal agency shall allot an Identity Number on the Composite Application Form and ensure that:
(i)the application is complete in all respects;
(ii)required number of copies of application have been submitted;
(iii)all relevant and prescribed documents have been enclosed;
(iv)the prescribed fees receipts have been enclosed;
(v)undertaking has been furnished by the applicant;
(vi)the check list has been filed correctly and signed by the applicant.