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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2)(a) in The Haryana Special Economic Zone Act, 2005

(a)to prepare a development plan of the Special Economic Zone in conformity with the rules framed under this Act or adhered to by the Developer under sub-section (3) or as may be adopted by the Government under sub-section (4) of Section 17 and to implement such plan after obtaining the approval of the Approval Committee;