Section 20 in Tamil Nadu Business Facilitation Act, 2018
20. Revision of cases by State Single Window Monitoring Committee.
Notwithstanding anything contained in any State law for the time being in force, the Investment Promotion and Monitoring Board may, either suo motu or on a reference, examine any order passed by the State Single Window Committee or the State Single Window Monitoring Committee and pass appropriate orders as it deems fit and such orders shall be final.Chapter - IV Constitution of MSME District Single Window Committee and MSME State Single Window Committee.
