Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(7) in The Gurugram Metropolitan Development Authority Act, 2017

(7)The Haryana State Industrial and Infrastructure Development Corporation shall cease to be charged with and shall not perform the functions and duties with regard to transfers made on and after the date of publication of the scheme.