Haryana Industrial Promotion Act, 2005

Haryana Government Legislative Department, An Act to provide for simplification of regulatory framework for speedy implementation of industrial and other projects in the State of Haryana by providing single point time bound clearances required for setting up industrial undertakings and assistance to promoters, reducing the procedural requirements, rationalizing the documents and to ensure hassle free operation 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 Fifty-sixth Year of the Republic of India as follows :-

Act number

Act 6 of 2006

Year

2006

Enacted on

16-01-2006

In force from

16 January 2006

Jurisdiction

Haryana State Act

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Official source: India Code