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

State of Haryana - Subsection

Section 9(e) in Haryana Industrial Promotion Act, 2005

(e)after receipt of the additional information, the authority shall pass orders on the applications before the expiry of the stipulated time from the date of receipt of such additional information and send the same to the Nodal Agency so that the same can be given to the applicant;