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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(b) in Tamil Nadu Business Facilitation (Amendment) Act, 2022

(b)An acknowledgment certificate issued under clause (a), shall, for all purposes, have effect as if it is a clearance as defined in clause (c) of section 2, for such of the clearances as may be notified by the Government, from time to time, for a period of three years from the date of its issue. Before expiry of the three year period, such enterprise shall obtain the clearances from the Competent Authority concerned;