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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2) in Haryana Industrial Promotion Act, 2005

(2)The entrepreneur may proceed to execute the work or take other action following the deemed approval, but not so as to contravene any of the provisions of this Act or rules or bye-laws made thereunder to such clearances.