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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(2) in Goa Investment Promotion Act, 2014

(2)Subject to the provisions of this Act, the Board shall, on receipt of an in-principle approval by an investor-
(a)provide and/or facilitate obtaining approvals from the Government and its statutory and other bodies;
(b)provide assistance in obtaining clearances from the Central Government or its statutory and other bodies.