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

State of Haryana - Subsection

Section 11(1) in Haryana Industrial Promotion Act, 2005

(1)The authority notwithstanding anything contained in any State law for the time being in force, shall issue clearances within the stipulated time limit failing which such clearances shall be deemed to have been issued.