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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(e) in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011

(e)"Fee" means the fee prescribed under any Rajasthan Laws/Orders/Guidelines or as notified by the State Government, for submitting application for permissions/ no objection certificate/ clearance/ allotment/ consent/ approval/ registration/ License and the like;