Haryana Enterprises Promotion Act, 2016

An Act to provide for simplification of regulatory framework and to assist the promoters in speedy implementation of industrial and other projects in the State of Haryana by providing single point time bound clearances required for setting up of enterprise under one roof and reducing the procedural requirements, rationalizing the documents and to ensure ease of doing business for the promotion of industrial development and facilitation of new investments and to provide for an investor friendly environment in the State of Haryana. Be it enacted by the Legislature of the State of Haryana in the Sixty-seventh Year of the Republic of India as follows:-

Act number

Act 6 of 2016

Year

2016

Enacted on

11-04-2016

In force from

11 April 2016

Jurisdiction

Haryana State Act

Subjects

Administrative Law

Read the full text of Haryana Enterprises Promotion Act, 2016 section by section on LawLens.

Official source: India Code