Section 2 in Haryana Industrial Promotion Rules, 2007
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Haryana Industrial Promotion Act, 2005 (6 of 2006).(b)"Composite Application Forms" means forms referred to in section 8 duly filled and completed in all respects;(c)"Form" means a form appended to these rules;(d)"section" means a section of the Act; and(e)"undertaking" means an undertaking given by an entrepreneur from time to time under section 10.
